HIMATA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant 2nd 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 F.I.R. No. 129/2024, registered at P.S. Chitalwana, District" "Sanchore (Jalore) for the offences under Ss. 103(1) and 61(2)(a) of BNS and Sec. 3(2)(v) of the Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act against the order dtd. 22/1/2025, passed by the learned Special Judge Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act Cases, Jalore in Criminal Misc. Case No. 10/2025 (CIS No. 45/2025) whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) Vide order dtd. 22/8/2025, notice was issued to the respondent No. 2 through SHO concerned.

(3.) As per the report submitted by the learned Public Prosecutor, notice has duly been served upon the respondent No. 2. Service report is taken on record.