SHYAM LAL Vs. STATE

JUDGEMENT

(1.) This criminal appeal 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') has been filed on behalf of the appellants being aggrieved with the order dtd. 6/3/2019 passed by the Special Judge, SC/ST (Prevention of Atrocities) Act Case, Chittorgarh (hereinafter to be referred as 'trial court') in Criminal Misc. Case No. 74/2019 whereby the trial court has dismissed the bail application filed on behalf of the appellants.

(2.) The appellants have been arrested in FIR No. 31/2019 of Police Station Dungla, District Chittorgarh, for the offences punishable under Ss. 307, 341, 342 and 324 I.P.C. and Sec. 3(2)(x) of SC/ST Act.

(3.) Heard learned counsel for the appellants, learned Public Prosecutor as well as learned counsel for the complainant and also perused the material on record.