- (1.) Matter has been listed from the defect side. Defects pointed out by Registry is waived at this stage. Counsel for the petitioner is directed to remove the defects at the later stage after resumption of the Court work in routine manner.
(2.) Heard learned counsel for the appellant through video conferencing. Learned Public Prosecutor is present in Court.
(3.) Appellant has filed this appeal Under Section 14 (A) (2) of SC/ST (Prevention of Atrocities) Act seeking regular bail in connection with FIR No.82/2020 registered at Police Station Masuda, District Ajmer for the offence/s punishable u/s 332, 353, 188, 189, 336, 3 (1) (DA), 3 (1) (S), 3 (1) (W), 3 (1) (I), 3 (2) (VA) SC/ ST Act .;