DAYALA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned Public Prosecutor submits that the notice upon the respondent No. 2-complainant has been served. A copy of the served notice produced by the learned Public Prosecutor is taken on record.

(2.) The instant criminal appeal has been filed under Sec. 14A(2) of the S.C./S.T. (Prevention of Atrocities) Act, 2015 on behalf of the appellant, who is in custody in connection with F.I.R. No. 618/2021, Police Station Rawatsar, District Hanumangarh for the offences under Ss. 323, 143, 341, 325, 307 & 427 of I.P.C. and Ss. 3(1)(R), 3(1)(S), 3(2)(VA) & 3(2)(V) of S.C./S.T. (Prevention of Atrocities) Amendment Act, 2015 against the Order dtd. 15/1/2022 passed by the Special Judge, S.C./S.T. (Prevention of Atrocities) Act Cases, Hanumangarh, whereby the bail application preferred under Sec. 439 of Cr.P.C. on behalf of the appellant was rejected.

(3.) Heard learned counsel for the appellant and learned Public Prosecutor. Perused the material available on record.