JAI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) As per report submitted by learned Public Prosecutor, the service of notice upon respondent No.2 is complete. Mr. Deepak Choudhary, learned counsel puts in appearance on his behalf.

(2.) The instant appeal has been filed under Sec. 14A of the SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No. 211/2023 registered at Police Station Chouhtan, District Barmer for the offences under Ss. 147, 341, 323, 342, 365, 395, 120B of IPC and Ss. 3(1)(r)(s), 3(1)(a), 3(2)(v) and 3(2)(va) of the SC/ST (Prevention of Atrocities) Act.

(3.) Heard learned counsel for the appellant and Public Prosecutor for the State as also learned counsel appearing for the complainant. Perused the material available on record.