ANIL KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These four criminal appeals under section 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, 'Act of 1989'), arising out of common FIR, though impugning two different orders, are heard together and disposed of by a common order.

(2.) Complainant Jairam lodged FIR No. 156/17 with Police Station Suratgarh City, District Sri Ganganagar against appellants for alleged offences under sections 458, 308, 323, 325, 147, 148 and 149 IPC and Sections 3(1)(r)(s), 3(2)(v)(a) of the Act.

(3.) In Criminal Appeals No. 632/17, 792/17 and 1151/17, impugned order is passed by Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Cases, Sri Ganganagar (for short, 'learned trial Court') on 15th of April 2017, whereas in Criminal Appeal No. 1081/17 learned trial Court has passed impugned order on 22nd of June 2017, rejecting the bail applications of appellants under Section 439 Cr.P.C.