LAKHAN 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.) The present criminal appeals under Sec. 14-A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 have been filed in connection with FIR No.30/2023 registered at Police Station Aklera, District Jhalawar for the offence under Sec. (s) 143, 341, 323, 307, 308 and 504 of IPC and under Sec. (s) 3-1(r)(s) and 3-2(v) 3-2(va) of the Act of 1989.

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