PRAHLAD S/O CHITTARLAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal has been filed under Section 14A of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act against the order dated 28.5.2019 passed by the Special Judge, Scheduled Castes and Scheduled Tribe (Prevention of Atrocities) Act Cases, Bundi, whereby the bail application filed by the appellants has been dismissed.

(2.) Brief facts of the case are that an FIR No.220/2018 was registered at Police Station Dablana for the offences mentioned therein. During the course of investigation, the accused appellants were arrested. Thereafter, they moved bail application before the trial court, who vide impugned order dated 28.5.2019 dismissed the same. Hence this appeal has been filed on behalf of the appellants.

(3.) Learned counsel for the appellants has contended that the appellants are in judicial lock-up since long and the conclusion of the trial will take time, therefore the accused appellants should be released on bail.