GIRRAJ SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.120/2022 Police Station Badi, District Dholpur, for the offences under Ss. 143, 332, 353, 504 & 506 of IPC and Sec. 3(1)(r), 3(1)(s) & 3(2)(va) of the SC/ST (Prevention of Atrocities) Act.

(2.) Mr. N.A. Naqvi, learned senior counsel assisted by Mr. Syeed Adeel Naqvi has put in appearance on behalf of the complainant/victim, thus no need to issue notice.

(3.) Heard learned counsel for the appellant, learned counsel for the complainant and learned Public Prosecutor.