VINIT KUMAR MATHUR,J. - (1.) The instant appeal has been filed under Section 14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No. 162/2016, Police Station-Thanwla District Nagaur for the offences under Sections 452, 302, 307, 323, 324, 325/34 of I.P.C. and Section 3(2)(V) of the SC/ST (Prevention of Atrocities) Act against the order dated 4.12.2019 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Merta whereby, the bail application preferred under Section 439 Cr.P.C. on behalf of the appellant was rejected.
(2.) Heard. Perused the material available on record.
(3.) Learned Counsel for the appellant submits that the appellant is suffering from bipolar affective disorder-Mania and he requires aggressive treatment, therefore, it is prayed that the appellant may be enlarged on bail.;