SHERA RAM 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. 13/10/2025, passed by the learned Special Judge Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act Cases, Bikaner in Criminal Misc. Bail Application No.1673/2025, 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.70/2025, registered at P.S. Jasarasar, District Bikaner for the offences under Ss. 140(3), 115(2), 126(2) and 351(2) of BNS and Ss. 3(1)(r), 3(1)(s) and 3(2)(va) of the Scheduled Castes/ Scheduled Tribes (Prevention of Atrocities) Act [Charge-sheet has been filed for the offence under Ss. 140(3), 115(2), 126(2), 351(2) and 109(1) of BNS and Ss. 3(1)(r), 3(1)(s), 3(2)(va) and 3(2)(v) of the Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act].

(3.) This Court vide order dtd. 29/10/2025 had directed the learned Public Prosecutor to instruct the SHO concerned to intimate the respondent No.2-complainant of this case regarding hearing of the present appeal through a written notice.