SUNIL KHATRI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In pursuance of the order passed by this Court on 21/12/2023, the notices have been served upon the respondent No.2-complainant. However, despite service, nobody has appeared on behalf of respondent No.2. The report filed by learned Public Prosecutor with respect to the service of notice upon respondent No.2 is taken on record.

(2.) The instant appeal has been filed under Sec. 14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.545/2018 lodged at Police Station Pilibanga, District Hanumangarh for the offences under Ss. 302, 148, 149, 447, 323 and 307 of I.P.C. and Sec. 3(2)(V) of the SC/ST (Prevention of Atrocities) Act against the order dtd. 8/5/2023 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Hanumangarh, whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(3.) Heard. Perused the material available on record.