NAND KISHORE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal appeal has been filed by the appellant under Sec. 14-A(2) of the SC/ST (Prevention of Atrocities) Act, 1989 against the order dtd. 23/05/2019 passed by the Court of learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Bharatpur.

(2.) FIR No. 213/2019 was registered against the appellant at Police Station Nadbai for offences under Ss. 323, 341, 325 IPC and Sec. 3(1)(R)(S) of SC/ST (Prevention of Atrocities) Act.

(3.) Heard learned counsel for the appellant, learned PP and learned counsel for the complainant.