ABBAS AND ANR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These criminal appeals under Sec. 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter to be referred as 'the SC/ST Act') have been filed on behalf of the appellants being aggrieved with the order dt. 20/8/2018 passed by the Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Cases), Jodhpur (hereinafter to be referred as 'trial Court') in Criminal Misc. Cases No.297/2018 and 298/2018, whereby the trial Court has dismissed the bail application filed on behalf of the appellants. The appellants have been arrested in FIR No.242/2018 of Police Station Pratap Nagar, District Jodhpur City West for the offences punishable under Secs. 458, 323, 308, 354, 336, 143 IPC and Sec. 3(2)(V) and 3(1)(W)(R)(S) of SC/ST Act.

(2.) Both the learned counsel for the appellants have submitted that the co-accused person viz. Mohmmed Salim @ Sanu @ Sonu have already been enlarged on bail by this Court vide order dt. 28/9/2018 passed in S.B Criminal Appeal No.1056/2018.

(3.) Learned Public Prosecutor has opposed the prayer made on behalf of the appellants in this criminal appeal.