MAHENDRA SUTHAR Vs. STATE

JUDGEMENT

(1.) The instant appeals have been filed under Sec. 14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellants, who are in custody in connection with FIR No. 76/2019, Police Station Sayra, District Udaipur for the offences under Ss. 143, 341, 323/149 I.P.C. and Sec. 3(1)(C)(D)(S)(Y) of the SC/ST (Prevention of Atrocities) Act against the orders dtd. 4/6/2019 and 24/5/2019 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Udaipur, whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellants was rejected.

(2.) Heard. Perused the material available on record.

(3.) Thus, having regard to the entirety of facts and circumstances as available on record and upon a consideration of the arguments advanced, this Court is of the opinion that the appellants deserve to be enlarged on bail.