MITHILESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal appeal has been filed under Sec. 14-A 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. 361/2022, Police Station Pratapnagar, District Udaipur for the offences under Ss. 323, 342, 365, 504 IPC and Ss. 3(1)(s)(r) and 3(2)(va) of S.C./S.T. (Prevention of Atrocities) Amendment Act, 2015 against the order dtd. 16/7/2022 passed by the Special Judge, (Cases related to S.C./S.T. Act, Udaipur, whereby the bail application preferred under Sec. 439 of Cr.P.C. on behalf of the appellant was rejected.