SAKSHAM LEELA S. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the parties and perused the material available on record.

(2.) The instant appeal has been filed under Sec. 14A of SC/ST (POA) Act on behalf of the appellant, who is in custody in connection with FIR No.556/2023, Police Station Hanumangarh Junction, District Hanumangarh for the offences under Ss. 452, 307, 323, 325, 147, 148, 149 and 120B of IPC and under Ss. 3(2)(v) and 3(2)(Va) of SC/ST (Prevention of Atrocity) Act against the order dtd. 19/3/2024 passed by learned Special Judge, Schedule Caste and Schedule Tribes (Prevention of Atrocities) Act Cases, Hanumangarh whereby the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(3.) Earlier the appellant filed an appeal for bail which was dismissed as not pressed by this Court vide order dtd. 20/2/2024 with liberty to file afresh after filing of the challan.