JASWANT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Despite service, no one is present on behalf of the respondent No.2-complainant.

(2.) Heard learned counsel for the appellant as well as learned learned public prosecutor and perused the material available on record.

(3.) The instant appeals have been filed under Sec. 14A (2) Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act on behalf of the appellants, who are in custody in connection with FIR No.300/2021, Police Station Soorsagar, Jodhpur for the offences under Ss. 143, 323, 452, 308 of IPC and Sec. 3(1)(r)(s), 3()2)(Va) of SC/ST Act, against the orders dtd. 28/1/2022 & 20/1/2022 passed by the learned Special Judge SC/ST (Prevention of Atrocities) Cases, Jodhpur in S.B.Criminal Bail Application No.28/2022 & 22/2022 whereby the bail applications preferred on behalf of the appellants under Sec. 439 Cr.P.C. were rejected.