SAMPATLAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant appeal under Sec. 14-A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (herein after referred to as 'the Act of 1989') has been preferred on behalf of accused-appellants, namely (i) Sampatlal, (ii) Heeralal and (iii) Mukesh, who are apprehending their arrest in F.I.R. bearing No.246/2021 registered at Police Station Hindaun District Karauli for offences punishable under Ss. 147, 148, 149, 323, 341, 384, 307, 504 and 506 of Indian Penal Code and under Ss. 3 (1) (c) (r) (s) and 3 (2) (va) of the Act of 1989 against the impugned order dtd. 27/1/2022 passed by the Court of Special Judge, Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Cases, Karauli, whereby, the bail application preferred under Sec. 438 of the Code of Criminal Procedure, 1973 on behalf of the accused-appellants was rejected.

(2.) Learned counsel appearing for the accused-appellants submits that the parties have already entered into compromise and resolved their dispute amicably, hence, the appeal of the accused-appellants may be granted and they be released on bail.

(3.) During the course of arguments, learned counsel appearing for the accused-appellants, has placed reliance upon the judgments passed by the Hon'ble Apex Court in the cases of Hitesh Verma Vs. State of Uttarakhand (AIR 2020 Supreme Court 5584) and Prathi Raj Chauhan Vs. Union of India (AIR 2020 Supreme Court 1036).