MAHIPAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) These criminal appeals under Section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter to be referred as 'the SC/ST Act') have been filed on behalf of the appellants being aggrieved by the orders dated 27.3.2020 and 20.3.2020 passed by the learned Special Judge, SC/ST Act Cases, Pali (hereinafter to be referred as -˜Trial Court') in Criminal Misc. Case Nos. 167/2020 and 164/2020), whereby the Trial Court has dismissed the bail applications filed on behalf of the appellants.

(3.) The appellants have been arrested in FIR No. 152/2020 of Police Station Sumerpur, District Pali for the offences punishable under Sections 147, 148, 149, 354, 307, 452, 427 and 323 of IPC and Sections 3(1)(R)(S)(W) and 3(2)(5A) of SC/ST Act, 1989.