GUDDU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned Public Prosecutor has apprised this Court that compliance of Sec. 15-A (3) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Act of 1989') has been made in present cases.

(2.) These criminal appeals under Sec. 14-A (2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 has been filed in connection with FIR No.97/2023 registered at Police Station Mania, District Dholpur for the offence under Sec. (s) 143, 323, 341, 504, 506 and 325 of IPC and under Sec. (s) 3(1)(r)(s) and 3(2)(va) of the Act of 1989.

(3.) It is contended by learned counsel for appellants that appellants are innocent and have falsely been implicated in these cases. They further submit that accused-appellants have been in judicial custody since long and the conclusion of the trial will take long time, hence pray for their release on bail.