SUNIL KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14A SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with F.I.R. No.397/2022, registered at Police Station Dhorimana, District Barmer, for the offences under Ss. 342, 376 D, 376 (2) (n), 201, 120B I.P.C. and Sec. 3(1)(b)(ii), 3(2)(v), (vi) of the SC and ST (Prevention of Atrocities) Act against the order dtd. 20/11/2023 passed by the learned Special Judge Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act Cases, Barmer whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) The previous criminal appeal of the appellant was dismissed by this Court vide order dtd. 18/7/2023.

(3.) Heard learned counsel for appellant, learned Public Prosecutor and learned counsel for the complainant. Perused the material available on record.