ASLAM KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned Public Prosecutor. Perused the order under challenge.

(2.) This appeal has been preferred on behalf of the appellant under Section 14A(2) of the SC/ST (Prevention of Atrocities) Amendment Act 2015 being aggrieved of the order dated 18.08.2017 passed by learned Special Judge, SC/ST (Prevention of Atrocity) Cases, Pali in Sessions Case No.44/2014 rejecting the bail application preferred on behalf of the appellant who is in custody in connection with FIR No.25/2014, Police Station Sojat City, District Pali, for the offences under Sections 366/109, 342/109, 394/109, 376/109 IPC and Section 3(2)(v)(x) of SC/ST (Prevention of Atrocities) Act.

(3.) The accused appellant was granted bail by this Court on 27.03.2014. While facing trial before the Special Judge, the appellant jumped bail on 17.12.2015. He could be re-arrested on 11.07.2017 whereafter, a bail application was moved on his behalf before the Special Judge which stands rejected on 18.08.2017. Hence this appeal.