YOGENDRA SINGH NEGI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal has been preferred on behalf of the appellant under Sec. 14A(2) of the SC/ST (Prevention of Atrocities) Amendment Act 2015 being aggrieved by the order dtd. 2/9/2023 passed by learned Special Judge, SC/ST (Prevention of Atrocity) Cases, Merta, District Nagaur in Cr. Misc. Case No.168/2023 rejecting the bail application preferred on behalf of the appellant who is in custody in connection with FIR No.04/2023, Police Station Kotwali Nagaur, District Nagaur, for the offences under Ss. 279, 337, 338, 304 and 308 IPC and Sec. 3(2)(v) of the SC/ST Act.