RANJEET KUMAR Vs. STATE

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 appellants being aggrieved with the order dated 21.07.2020 passed by the learned Special Judge, SC/ST Act Cases, Sirohi (hereinafter to be referred as 'trial court') in Criminal Misc. Case No.290/2020, whereby the trial court has dismissed the bail application filed on behalf of the appellants.

(3.) The appellants have been arrested in FIR No.25/2020 of Police Station Anadara, District Sirohi for the offences punishable under Sections 376, 307, 328 IPC and Sections 3(2)(v) of SC/ST Act.