SANDEEP MEHTA,J. - (1.) Learned Public Prosecutor has placed on record the report regarding the service of notice of appeal upon respondent No.2. No one has appeared on her behalf despite service.
(2.) Heard learned counsel for the appellant and learned Public Prosecutor. Perused the material available on record.
(3.) The instant appeal has been filed under Section 14A(2) SC/ST (PA) Act on behalf of the appellant, who is in custody in connection with F.I.R. No.271/2020, Police Station Shergarh, District Jodhpur for the offences under Sections 458, 354 IPC and Section 3(1)(WI), 3(2)(V) of the SC/ST (Prevention of Atrocities) Act against the order dated 14.01.2021 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Jodhpur whereby, the bail application preferred under Section 439 Cr.P.C. on behalf of the appellant was rejected.;