HAMEER KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14-A SC/ST (Prevention of Atrocities) Act on behalf of the appellants, who are in custody in connection with F.I.R. No. 16/2022 registered at Police Station Gadraroad, District Barmer for the offences under Ss. 341, 323, 308/34 IPC and Sec. 3(1) (da)(dha) and 3(2)(va) of the SC/ST (Prevention of Atrocities) Act against the order dtd. 15/7/2022 passed by the Special Judge, SC/ST (Prevention of Atrocities Act Cases), Barmer whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellants was rejected.