JAVED KHAN 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 appellants, who are in custody in connection with FIR No. 606/2020, Police Station Balotra, District Barmer for the offences under Ss. 323, 341, 302 and 34 of I.P.C. and Sec. 3(2)(v)(va) of the SC/ST (Prevention of Atrocities) Act against the order dtd. 6/4/2022 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Balotra, District Barmer, whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellants was rejected.