BHANWAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14-A(2) of SC/ST(Prevention of Atrocities) Act, on behalf of the appellants, who are in custody in connection with F.I.R. No.218/2023, Police Station Kareda, District Bhilwara for the offence under Ss. 143, 341, 323, 447, 307 of IPC and Ss. 3(1)(S), 3(2)(V) of SC/ST Act against the order dtd. 20/10/2023 passed by the learned Special Judge, SC/ST (Prevention of Atrocities Act) Cases, Bhilwara whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellants was rejected.

(2.) Counsel for the appellants does not want to the press the appeal qua the appellant No.1 Bhanwar Lal but seeks liberty to file afresh after recording the statement of injured Jagdish Chandra.

(3.) Hence, the appeal is hereby dismissed as not pressed with liberty qua appellant No.1 Bhanwar Lal.