YASHPAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record of the case.

(2.) This criminal appeal under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter to be referred as 'the SC/ST Act') has been filed on behalf of the appellant being aggrieved with the order dtd. 20/5/2023 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Banswara (hereinafter to be referred as 'trial court') in Criminal Misc. Bail Case No.325/2023 whereby the trial court has dismissed the bail application filed on behalf of the appellant.

(3.) The appellant has been arrested in connection with FIR No.86/2023 dtd. 12/5/2023 of Police Station Motagaon, District Banswara for the offences punishable under Ss. 363, 366, 376(2)(n), 506 and 344 of IPC and Ss. 3(1)(w)(ii) and 3(2)(v) of SC/ST (Prevention of Atrocity) Act.