YUVRAJ SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellants as well as learned learned public prosecutor and learned counsel for the complainant. Perused the material available on record.

(2.) The instant appeals have been filed under Sec. 14A (2) Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act on behalf of the appellants, who are in custody in connection with FIR No.121/2022, Police Station Gotan, Distt. Nagaur for the offences under Ss. 143, 323, 336 of IPC and Sec.

(3.) (1)(R)(S), 3(2)(Va) of SC/ST Act, against the order dtd. 6/5/2022 passed by the learned Special Judge SC/ST (Prevention of Atrocities) Cases, Merta in Criminal Misc. (Bail) Application Nos.97/2022 and 96/2022 whereby, the bail application preferred on behalf of the appellants under Sec. 439 Cr.P.C. was rejected. 3.Learned counsel for the appellant submits that the appellants have not committed the offences as alleged against them and they are innocent. It is further submitted that now, a compromise has been arrived in between the parties. In these circumstances, the appellants may be released on bail.