JASSA RAM DANGA Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. Bharat Singh, son-in-law of petitioner No.1 is present in person before this Court. Learned Public Prosecutor accepts notice on behalf of respondent No.3-State of Rajasthan.

(2.) The instant appeal is preferred by the petitioner for interim release under Sec. 14A(2) of SC/ST (Prevention of Atrocities) Act 1989 against the order dtd. 21/2/2023 passed by learned Special Judge, Scheduled Caste/Scheduled Tribe (Prevention of Atrocities) Cases, Merta in Sessions Case No.133/2015 titled as State vs. Kanaram and Ors. emanating from FIR No.168/2015, PS Merta, District Nagaur.

(3.) The petitioners have requested for grant of interim bail to perform the necessary ceremonies and rituals as stated in the petition itself.