ROOPA RAM S/O CHUNA RAM Vs. STATE

JUDGEMENT

(1.) The instant appeal, under Section 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, 'Act of 1989'), is preferred by appellants to assail impugned order dated 30.05.2020, passed by Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Cases, Merta, District Nagaur (for short, 'learned trial Court') rejecting their bail application pertaining to the FIR lodged against them at Police Station Gotan, District Nagaur, for offences under Sections 447, 448, 323 and 504 IPC and Section 3(1)(R)(S), 3(2) (va) of the Act of 1989.

(2.) It is submitted by learned counsel for the appellants that both of them have falsely been implicated with the omnibus allegations in the FIR. Learned counsel further submits that police has filed charge-sheet in which offence under Section 302 IPC is not found.

(3.) Learned Public Prosecutor has opposed the appeal and submits that looking to the gravity and magnitude of offences attributed to the appellants, no interference with the impugned orders is warranted.