MOHAMMED SAMEEUDDIN Vs. CHITTANAND

JUDGEMENT

(1.) The appellants have filed this appeal under Sec. 14A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Act') praying to set aside the order dtd. 24/5/2023 passed by the Additional District and Sessions Judge, Bidar, in Criminal Miscellaneous No.209 of 2023 and further to direct the respondent-Police to enlarge the appellants on bail in the event of their arrest in Crime No.188 of 2022 for the offences punishable under Ss. 323, 324, 504 and 506 read with Sec. 34 of the Indian Penal Code, 1860, and under Sec. 3(1)(r), 3(1)(s) and 3(2) (v-a) of the Act.

(2.) Heard the arguments of the learned counsel for the appellants, the learned High Court Government Pleader for respondent No.1-State and the learned counsel for respondent No.2- complainant.

(3.) The brief facts of the prosecution case are as under: