GANPAT 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 order dtd. 26/7/2019 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Merta (hereinafter to be referred as 'trial court') in Criminal Misc. (Bail) Case Nos. 149/2019 and 150/2019 whereby, the trial court has dismissed the bail applications filed on behalf of the appellants.

(2.) The appellants have been arrested in FIR No. 143/2019 of Police Station Kuchaman, Distt. Nagaur for the offences punishable under Ss. 332, 353, 342, 427, 143 IPC and under Ss. 3[2][va], 3[1][r][s] of SC/ST Act.

(3.) Learned Public Prosecutor has opposed the prayer made on behalf of the appellants in these criminal appeals.