SUMIT KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) No one has appeared on behalf of respondent No.2 complainant despite service.

(2.) These appeals have been preferred on behalf of the appellants under Sec. 14A(2) of the SC/ST (Prevention of Atrocities) Amendment Act 2015 being aggrieved of the order dtd. 15/3/2023 and 19/4/2023 passed by learned Special Judge, SC/ST (Prevention of Atrocity) Cases, Merta rejecting the bail applications preferred on behalf of the appellants who are in custody in connection with FIR No.32/2023, Police Station Peelwa, District Nagaur, for the offences under Ss. 306, 384 and 120B IPC and Sec. 3(2)(Va) of the SC/ST (Prevention of Atrocities) Act.

(3.) Heard learned counsel representing the appellants and learned Public Prosecutor. Perused the material available on record.