DEEPAK YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These appeals have been filed under Section 14A (2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act against the orders dated 10.10.2019 and 27.9.2019 passed by the learned Special Judge, Scheduled Castes and Scheduled Tribe (Prevention of Atrocities) Act Cases, Ajmer, whereby the bail applications filed by the appellants have been dismissed.

(2.) Brief facts of the case are that an FIR No. 371/2019 was registered at Police Station Christianganj, Ajmer for the offences mentioned therein. During the course of investigation, the accused appellants were arrested. Thereafter, they moved bail applications before the trial court, who vide impugned orders dated 10.10.2019 and 27.9.2019 dismissed the same. Hence these appeals have been filed on behalf of the appellants.

(3.) Learned counsel for the appellants have contended that the appellants are in judicial lock-up since long and the conclusion of the trial will take time, therefore the accused appellants should be released on bail.