PURUSHOTTAM LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14-A of SC/ST (Prevention of Atrocities) Act, on behalf of the appellant, who is in custody in connection with F.I.R. No.369/2023, Police Station Sanchore, District Jalore for the offence under Ss. 458, 323 of IPC, and Ss. 3(1)(r)(s), 3(2)(va) of SC/ST (POA) Act against the order dtd. 19/9/2023 passed by the learned Special Judge, SC/ST (POA) Act Cases, Jalore whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.