- (1.) These present criminal appeals under Section 14(A) (2) of the SC/ST (Prevention of Atrocities) Act have been filed in connection with FIR No. 318/2019 registered at Police Station Sadar, District Dholpur for the offences under Sections 147 , 148 , 149 , 323 , 341 , 307 , 395 , 427 , 452 , 506 and 436 IPC and Sections 3(1)(za)(a) and 3(1)(s) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989.
(2.) It is contended by learned counsels for the appellants that there are omnibus allegations against a It is contended by learned counsels for the appellants that there are omnibus allegations against as many as about one thousand persons in the FIR. They submit that the police after thorough investigation did not file charge sheet under Section 307 or 395 IPC , the appellants are in custody since 16.03.2020, similarly situated co-accused persons have already been enlarged on bail by the co-ordinate Benches of this Court and pray the release of the appellants on bail.
(3.) Learned Public Prosecutor has opposed the appeal. Taking into consideration the submissions advanced by learned counsels for the appellants, the nature of accusation against them, their length of custody and release of co-accused persons on bail by the co-ordinate Benches of this Court; but, without expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the appellants on bail.;