TARSEM PANDIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) earned Counsel for the appellant submits that he does not want to press the present appeal of Tarsem Pandit at this stage with liberty to file after framing of the charge.

(2.) Accordingly, the criminal appeal qua Tarsem Pandit is dismissed as not pressed with liberty as prayed for. S.B. Criminal Appeal No. 1708/2019

(3.) The instant appeal has been filed under Section 14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellants, who are in custody in connection with FIR No. 36/2019, Police Station Pilibanga, District Hanumangarh for the offences under Section 306 I.P.C. and Section 3(2)(5) of the SC/ST (Prevention of Atrocities) Act against the order dated 4.12.2019 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Hanumangarh, whereby, the bail application preferred under Section 439 Cr.P.C. on behalf of the appellants was rejected.