AMIT KUMAR 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 appellants being aggrieved with the order dtd. 24/12/2018 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Hanumangarh (hereinafter to be referred as 'trial court') in Criminal Misc. Case No. 464/2018 whereby, the trial court has dismissed the bail application filed on behalf of the appellants.

(2.) The appellants have been arrested in FIR No. 104/2018 of Police Station Mahila Thana, Hanumangarh for the offences punishable under Ss. 354, 323, 34 IPC and Ss. 3(1)(S), 3(1)(W), 3(2)(Va) of the SC/ST Act.

(3.) Learned counsel for the appellants has submitted that the complaint in relation to the incident of 28/5/2018 was filed before the Superintendent of Police on 7/6/2018. It is submitted that the appellants have falsely been implicated in this case. It is also submitted that the appellants are not named in the FIR and later on, they have been implicated in this case.