KARAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. Saddam Hussain, appears on behalf of respondent No.2.

(2.) Service is, therefore, complete.

(3.) The instant appeal has been filed under Sec. 14-A SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with F.I.R. No.448/2023 registered at Police Station Savina, District Udaipur for the offences punishable under Ss. 341, 323, 384, 365 and 120B IPC and Sec. 3(2)(va) SC/ST Act against the order dtd. 17/1/2024 passed by the learned Special Judge, SC/ST Court, Udaipur, whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.