LAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned Public Prosecutor submits that the respondent No.2 has been informed about the pendency of the present appeal and despite information, nobody has appeared on behalf of respondent No.2. The service report dtd. 9/4/2024 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.162/2016, Police Station Thanwla, District Nagore for the offences under Ss. 452, 302, 307, 323, 324 and 325/34 of I.P.C. and under Sec. 3(2)(V) of the SC/ST (Prevention of Atrocities) Act against the order dtd. 14/2/2024 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Merta, District Nagore, 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.