HARISH 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 appellants being aggrieved with the order dtd. 30/3/2019 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Udaipur (hereinafter to be referred as 'trial court') in Criminal Misc. (Bail) Case No. 132/2019 whereby, the trial court has dismissed the bail application filed on behalf of the appellant.

(2.) The appellant has been arrested in FIR No. 409/2017 of Police Station Ambamata, District Udaipur for the offences punishable under Ss. 420, 467, 468, 471 and 120-B of IPC and Ss. 3(1)(g)(r)(s) and Sec. SC/ST Act.

(3.) Learned counsel for the appellants has submitted that all the accused persons have already been enlarged on bail and the case of the present appellants is not distinguishable from all those accused persons who have already been enlarged on bail.