ANIL SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14-A(2) of SC/ST (Prevention of Atrocities) Act on behalf of the appellant against the order dtd. 1/5/2025, passed by the learned Special Judge Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act Cases, Churu in Criminal Misc. Case No.145/2025, whereby the bail application preferred Sec. 483 of BNSS (Sec. 439 Cr.P.C.) on behalf of the appellant was rejected.

(2.) The appellant is in custody in connection with F.I.R. No.145/2020, registered at Police Station, Rajgarh, District Churu for the offences under Ss. 302, 307, 147, 148 and 149 of IPC and Sec. 27 of Arms Act and Sec. 3(2)(v) of the Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act.

(3.) Learned Public Prosecutor has submitted a report that notices have duly been served upon respondent No.2-complainant, however, no one has appeared on behalf of the respondent No.2-complainant.