LAWS(RAJ)-2022-4-30

PRAVEEN Vs. STATE OF RAJASTHAN

Decided On April 01, 2022
PRAVEEN Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The present criminal appeal (interim bail) under Sec. 14- A(2) of the Scheduled Caste/Scheduled Tribe (Prevention of Atrocities), Act has been filed by the appellant on the ground of marriage of his nieces, namely, Monika and Sonu, which is going to be solemnized on 15/4/2022.