RAHEEM KHAN Vs. STATE

JUDGEMENT

(1.) In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.

(2.) This criminal appeal under Section 14-A(2) 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 5.8.2020 passed by the learned Special Judge, SC/ST Act Cases, Barmer (hereinafter to be referred as 'trial court') in Criminal Misc. Case No.134/2020), whereby the trial court has dismissed the bail application filed on behalf of the appellant.

(3.) The appellant has been arrested in FIR No.144/2020 of Barmer Women Police Station, District Barmer for the offence punishable under Sections 450, 376/D, 376(2)(n), 354 & 506 IPC and Sections (w)(ii) & 3(2)(v) of SC/ST Act.