TANVEER KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present appeals have been filed by the appellant under Sec. 14(A)(2) of the SC/ST (Prevention of Atrocities) Act against the order dtd. 17/11/2022 passed by the learned Special Court, SC/ST (Prevention of Atrocities) Act Cases, and Additional Sessions Judge, Bikaner Pali in Criminal Misc. Cases Nos.2032/2022 and 2035/2022, arising out of FIR No.149/2022, P.S. Jai Narayan Vyas Colony, Bikaner for the offences under Ss. 307, 325, 382, 452, 427, 323, 147, 148 and 149 of the Indian Penal Code and Ss. 3(1)(r), 3(2)(s) and 3(2)(va) of the SC/ST (Prevention of Atrocities) Act, whereby the bail applications filed under Sec. 439 of the Code of Criminal Procedure of the appellants have been dismissed.

(2.) Heard learned counsel for the appellants, learned Public Prosecutor and the learned counsel for the respondent No.2 and perused the material available on record.

(3.) Learned counsel for the appellants submitted that the present appellants were not involved in the incident, which took place on 4/5/2022. However, under some mis-understanding, the appellants were named in the FIR lodged by the complainant.