CHATRA Vs. STATE

JUDGEMENT

(1.) In both the cases, complainant respondent No.2 Bhanwar Lal Sanadhya is common, to whom notices were issued in Criminal Appeal No.488/2021. Despite service, no one has appeared on behalf of the respondent No.2 to oppose the appeal.

(2.) Both the aforesaid criminal appeals being decided by this common order as both arise out of the same FIR No.216/1990.

(3.) These appeals have been preferred on behalf of the appellants Chatra @ Chatarbhuj S/o Sh. Ladu and Panna Das S/o Jagannath Das, under Sec. 14A of the SC/ST (Prevention of Atrocities) Amendment Act, 2015 being aggrieved of the order dtd. 30/6/2021 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Chittorgarh in Criminal Case No.73/2021 and order dtd. 4/5/2021 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Chittorgarh respectively, rejecting the bail applications preferred on behalf of the appellants, who are in custody in connection with FIR No.216/1990 registered at Police Station Begun, District Chittorgarh, for offences under Ss. 302, 147, 435 and 436 IPC and Sec. 3(1)(S) of the SC/ST (Prevention of Atrocities) Act.