AVDHESH SINGH 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. 11/8/2023 passed by learned Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act Cases, Bhilwara in Cr.Misc. Case No.211/2023, whereby the bail application filed by the appellant, who has been arrested in connection with FIR No.455/2023 registered at Police Station Pratap Nagar, Bhilwara, for offences under Ss. 376(2)(N) and 384 of IPC and Ss. 3(1)(w)(i), 3(2)(w)of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, has been rejected.