(1.) Present appeal has been filed under Section 14-A(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities)Act, 1989 (herein after referred to as the Atrocities Act) to challenge order passed by learned Additional Sessions Judge/Special Court, rejecting the Criminal Bail Application Nos.405/2019, 406/2019 and 407/2019, thereby rejecting their prayer for anticipatory bail.
(2.) Admit.
(3.) With the consent of learned Advocates for the parties, taken up for final disposal at the stage of admission.