KISHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14-A SC/ST (Prevention of Atrocities) Act on behalf of the appellants, who are in custody in connection with F.I.R. No.112/2023 registered at Police Station Sadar, District Nagaur for the offences punishable under Ss. 143, 323, 307, 325 & 354 of the IPC and Ss. 3(1)(r)(s)(w) & 3(2)(Va) of the SC/ST (Prevention of Atrocities) Act against the order dtd. 28/8/2023 passed by the learned Special Judge (SC/ST Cases) Merta, District Nagaur, whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellants was rejected.