MANMOHAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned Public Prosecutor submits that notice has been served upon respondent No.2.

(2.) This criminal appeal under Sec. 14A(2) 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 appellant being aggrieved with the order dtd. 18/1/2023 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Sri Ganganagar (hereinafter to be referred as 'trial court') in Criminal Misc. Case No.19/2023, 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.16/2023 of Police Station, Shadulshahar, District Sri Ganganagar for the offences punishable under Ss. 365, 364A, 382, 342, 323 IPC and Ss. 3(1)(R)(S), 3(2)(V) of SC/ST Act.