VINOD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned Public Prosecutor submits that as per the report sent by the SHO, Police Station Pur, District Bhilwara, the notice on the respondent No.2 complainant has been served. Thus, service on the respondent No.2 is complete. However, today, no one is present on behalf of the respondent No.2.

(2.) Heard learned counsel for the appellants and learned Public Prosecutor for the State. Perused the material available on record.

(3.) The instant appeal has been filed under Sec. 14A(2) of the SC/ST (Prevention of Atrocities) Act on behalf of the appellants, who are in custody in connection with FIR No.241/2023 registered at Police Station Pur, District Bhilwara for the offences under Ss. 143, 147, 148, 149, 504, 506, 341, 323, 325, 307 IPC and Ss. 3(1)(r), 3(1)(s), and 3(2)(va) of the SC/ST (Prevention of Atrocities) Act.