RIYAZ MOHAMMED Vs. STATE

JUDGEMENT

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

(2.) Heard learned counsel for the parties and perused the record of the case.

(3.) This criminal appeal under Section 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter to be referred as 'the SC/ST Act ) has been filed on behalf of the appellants being aggrieved with the order dated 05.11.2020 passed by the learned Special Judge, SC/ST Act Cases, Udaipur (hereinafter to be referred as trial court ) in Criminal Misc. (Bail) Case No.156/2020 whereby the trial court has dismissed the bail application filed on behalf of the appellants.