NARPATDAN Vs. STATE
LAWS(RAJ)-2021-7-49
HIGH COURT OF RAJASTHAN
Decided on July 13,2021

Narpatdan Appellant
VERSUS
STATE Respondents

JUDGEMENT

SANJEEV PRAKASH SHARMA,J. - (1.) This criminal appeal under Section 14-A (2) of the SC/ST (Prevention of Atrocities) Act has been filed in connection with FIR No.58/2021 registered at Police Station Sangad, District Jaisalmer for the offence under Sections 341, 323, 354, 447/34 IPC and Sections3(1)(r)(s),3(2)(va) of SC/ST(Prevention of Atrocities) Act.
(2.) Learned counsel for the appellant submits that co-accused Yogendra and others have been enlarged on bail by this Court and the case of the petitioner can not be distinguished from that of other two co-accused.
(3.) Learned Public Prosecutor opposed this appeal.;


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