SURENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal appeal under Sec. 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter to be referred as 'the SC/ST Act') has been filed on behalf of the appellant being aggrieved with the order dtd. 18/3/2019 passed by the learned Special Judge, SC/ST Cases, Hanumangarh (hereinafter to be referred as 'trial court') in Criminal Misc. (Bail) Case No. 50/2019, 49/2019 and 51/2019 whereby, the trial court has dismissed the bail application filed on behalf of the appellant.

(2.) The appellant has been arrested in FIR No. 380/2018 of Police Station Bhadra, District Hanumangarh for the offences punishable under Ss. 365, 367, 323/34 and 377 of IPC and under Sec. 3(2)(5-A) of SC/ST Act.

(3.) Learned counsel for the appellants have submitted that the complainant PW-3 Ramswaroop and his son PW-1 Radhey Shyam have not supported the prosecution story and turned hostile. It is also submitted that both the witnesses have not supported the prosecution story and turned hostile, it is very difficult for the prosecution to prove the guilt of the appellants.