RANJEET RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Accused-Appellant has laid this appeal under Section 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, 'Act of 1989') to assail impugned order dated 06.09.2017 passed by Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities), Hanumangarh (for short, 'learned trial Court') rejecting his post-arrest bail application.

(2.) The facts apposite for the purpose of this appeal are that complainant Sunderpal lodged FIR No. 120/2017 of Police Station Sadar against main accused Mahendra and six others including the appellant castigated them for offence under Sections 302, 447, 147, 148 and 149 IPC.

(3.) After completion of investigation, Police submitted charge-sheet in the matter and presently trial is under progress before learned trial Court.