AJAY CHOUDHARY Vs. STATE

JUDGEMENT

(1.) These criminal appeals 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') have been filed on behalf of the appellants being aggrieved with the orders dtd. 5/4/2019 and 23/4/2019 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Jodhpur (hereinafter to be referred as 'trial court') in Criminal Misc. Case Nos. 85/2019 and 95/2019 whereby, the trial court has dismissed the bail applications filed on behalf of the appellants.

(2.) The appellants have been arrested in FIR No. 216/2017 of Police Station Shastri Nagar, Jodhpur for the offences punishable under Ss. 365, 394, 323/34, 120-B IPC and Ss. 3(1)(D) and 3(2)(va) of the SC/ST Act.

(3.) Learned counsel for the appellants has submitted that coaccused namely Manish Solanki @ Bansi, against whom, there are allegations of abduction and causing grievous injury has already been enlarged on bail.