HATHI SINGH 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. 11/6/2019 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Jodhpur (hereinafter to be referred as 'trial court') in Criminal Misc. Case No. 149/2019 whereby, the trial court has dismissed the bail application filed on behalf of the appellant.

(2.) The appellant has been arrested in FIR No. 57/2019 of Police Station Bap, Distt. Jodhpur for the offences punishable under Ss. 341, 323, 395, 143 IPC and 3 (1) (r) (s) 3 (2) (Va) SC/ST (Prevention of Atrocities Act).

(3.) Learned counsel for the appellant has submitted that the co accused persons has already been enlarged on bail.