ABHISHEK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant Criminal Appeal has been filed under Sec. 14 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 on behalf of the accused-appellants. The accused-appellants were arrested in connection with FIR No. 168/2023 registered at Police Station Peeplu, District Tonk for the offence(s) under Ss. 147, 148, 149, 302 and 201 IPC and 3(2)(v), 3(2)(va) of SC/ST Act.

(2.) Learned Counsel for the accused-appellants has submitted as under:--

(3.) Placing cumulative reliance upon the aforesaid, learned Counsel for the accused-appellants prayed that the instant appeal be allowed and the accused- appellants be enlarged on bail.