RAJU @ RAJA Vs. STATE OF RAJSTHAN

JUDGEMENT

(1.) It is submitted by learned Public Prosecutor that in pursuance of the order dtd. 27/6/2025, notice has duly been served upon the respondent No. 2 and in support of this, he produced the report dtd. 20/7/2025 sent by the concerned SHO. The same shall be 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 F.I.R. No. 260/2018 registered at P.S. Gangashahar, District Bikaner for the offences under Ss. 366A, 376D, 376(2)(L) of IPC and Ss. 3(1)(w), 3 (2)(V) of the Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act against the order dtd. 9/1/2025 passed by the learned Special Judge Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act Cases and Additional Sessions Judge, Bikaner whereby, the bail application preferred Sec. 483 of BNSS (Sec. 439 Cr.P.C.) on behalf of the appellant was rejected.

(3.) Heard learned Counsel for the appellant, learned Counsel for the complainant and the learned Public Prosecutor. Perused the material available on record.