KALUSINGH Vs. STATE

JUDGEMENT

(1.) The appeal, under Sec. 14A 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 dtd. 6/10/2021, passed by Special Court, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Cases, Balotra (for short, "learned trial Court') rejecting their bail application.

(2.) Complainant lodged FIR No.148/2021, registered at Police Station Sindhari, District Barmer against appellants attributing offences under Ss. 341, 323 & 306 IPC and Sec. 3(2)(w), 3(1)(Da) (Dha), 3(2)(va) of the Act of 1989.

(3.) It is submitted by learned counsel for the appellants after investigation, police has submitted charge-sheet against the appellants for the offence under Ss. 341, 323 & 306 IPC and 3(2)(w), 3(1)(Da) (Dha), 3(2)(va) of the Act of 1989. He further states that there is no evidence against the appellants that they abated or instigated deceased to commit suicide. It is also submitted by learned counsel that after investigation, charge-sheet has been filed and trial will take its own time.