BHERU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The second instant appeal has been filed under Sec. 14A SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with F.I.R. No.30/2023, registered at Police Station Subhash Nagar, District Bhilwara, for the offences under Sec. 376-D IPC and Ss. 3(1)(w)(i) 3(2)(v) of the SC and ST (Prevention of Atrocities) Act against the order dtd. 16/8/2023 passed by the learned Special Judge Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act Cases, Bhilwara whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) The first criminal appeal of the appellant was dismissed by this Court vide order dtd. 3/7/2023.

(3.) Heard learned counsel for the appellant, learned Public Prosecutor and learned counsel for the complainant. Perused the material available on record.