PUSHPENDRA SINGH BHATI, J. - (1.) In the wake of second surge in the COVID-19 cases, the Court is functioning virtually and abundant caution is being maintained for the safety of all concerned.
(2.) This criminal appeal under Section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter to be referred as 'the SC/ST Act') has been filed on behalf of the appellant being aggrieved with the order dated 04.05.2021 passed by learned Additional Sessions Judge (Woman Atrocities Act Cases), Jodhpur Metropolitan, Jodhpur (hereinafter to be referred as 'trial court') in Criminal Misc. Case No.140/2021, whereby the trial court has dismissed the bail application filed on behalf of the appellant.
(3.) The appellant has been arrested in FIR No.78/2021 of Police Station Sardarpura, Jodhpur for the offences punishable under Sections 143 and 307 IPC and under Sections 3(1)(r)(s) and 3(2) (va) of SC/ST Act.;