MAYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal under Sec. 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act has been filed by the appellant against the order dtd. 18/11/2021 passed by learned Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act Cases, Jodhpur in Cr.Misc. Bail Application No.358/2021, whereby the bail application filed by the appellant, who has been arrested in connection with FIR No.143/2020 registered at Police Station Bap, District Jodhpur, for offences under Ss. 302, 201/34 of IPC, has been rejected.