DEEPAK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14-A (2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with F.I.R. No.128/2023, for the offences under Ss. 436, 504, 506 of IPC and Ss. 3(1)(r)(s), 3(2) (iv)(va) of the SC and ST (Prevention of Atrocities) Act against the order dtd. 6/1/2024 passed by the learned Special Judge Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act Cases, Udaipur whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) The earlier criminal appeal of the appellant was dismissed by this Court vide order dtd. 12/12/2023 in S.B. Criminal Appeal (SB) No.2398/2023.

(3.) Heard learned counsel for the parties at Bar and perused the material available on record.