- (1.) Heard counsel for the appellants and counsel for the complainant through video conferencing.
(2.) Learned Public Prosecutor is present in person in the Court.
(3.) Appellants have preferred this appeal aggrieved by order dated 29.02.2020 passed by Special Judge SC/ST(Prevention of Atrocities) Cases, Bundi(Rajasthan), whereby, bail application filed by the appellants under Section 439 Cr.P.C. was rejected.;