MAHENDAR KUMAR GOYAL, J. - (1.) Learned Public Prosecutor apprised this Court that compliance of Section 15-A (3) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities), 1989 (for short "the Act of 1989") has been made.
(2.) The present criminal appeal under Section 14-(A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (hereinafter referred to as "the Act") of 1989 has been filed in connection with FIR No.473/2020 registered at Police Station Udhyog Nagar, District Kota for the offences under Sections 143, 341 and 323 of I.P.C. and Section 3(2)(va) of the Act and later on for the offence under Sections 143, 341, 323, 336, 504 and 509 of I.P.C. and Section 3(1)(r)(s) and Section 3(2)(va) of the Act.
(3.) It is contended by learned counsel for the appellants that they have falsely been implicated in this case. He submitted that the injured Draupadi Bai has received simple injuries only. He submitted that the appellants are in custody since 16.11.2020, investigation as against them is complete, the incident occurred at spur of moment, they have no criminal antecedents and prayed for their release on bail.;