PUSHKAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) None appeared on behalf of respondent No.2 despite service of notices.

(2.) 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.471/2023, registered at Police Station Ambamata, District Udaipur, for the offences under Ss. 341, 323, 324, 147, 307 IPC and Ss. 3(2)(va) of the SC and ST (Prevention of Atrocities) Act against the order dtd. 20/1/2024 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.

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