RAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14-A (2) S.C./S.T. (Prevention of Atrocities) Act, 1989 on behalf of the appellants, they are in custody in connection with F.I.R. No. 94/2020 registered at Police Station Kanwas, District Kota Rural for the offences punishable under Ss. 147, 148, 149, 323, 324, 325,307, 332, 333, 353 and 458 of IPC and Sec. 3(1) (r)(s), 3(2)00,3(2) (Va) of SC/ST (Prevention of Atrocities) Act against the order dtd. 12/10/2020 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Kota, whereby the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellants was rejected.

(2.) Learned counsel for the appellants submits that he may be permitted to withdraw the appeal filed on behalf of appellants/accused No.1 Ram Singh and appellant/accused No.2 Bhawani Shankar.

(3.) Learned State counsel and counsel for the complainant both have strongly opposed the appeals.