PINTU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) For the reasons indicated in the application for early hearing of the appeal, the same is allowed. The matter is heard today itself.

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

(3.) This appeal has been preferred on behalf of the appellant under Sec. 14A(2) of the SC/ST (Prevention of Atrocities) Amendment Act 2015 being aggrieved by the order dtd. 30/6/2023 passed by learned Special Judge, SC/ST (Prevention of Atrocity) Cases, Pratapgarh in Cr. Misc. Case No.50/2023 rejecting the bail application preferred on behalf of the appellant who is in custody in connection with FIR No.297/2022, Police Station Arnod, District Pratapgarh, for the offences under Ss. 366, 342, 343, 376 and 506 IPC and Ss. 3(2)(V) and 3(2) (va) of the SC/ST Act.