SANJEEV PRAKASH SHARMA, J. - (1.) Heard learned counsel for the appellant and learned Public Prosecutor.
(2.) Appellants have preferred this criminal appeal under Section 14-A of the SC/ST (Prevention of Atrocities) Act aggrieved by order dated 5.6.2021 passed by Learned Special Judge, Kota, (2 of 3) [CRLAS-931/2021] whereby, anticipatory bail application filed by the appellants was rejected.
(3.) FIR No. 0169/2021 registered at Police Station Mahaveer Nagar, Kota, District Kota for the offence under Sections 341, 504, 506 of IPC and Section 3(1)(r), 3(2) (Va) of SC/ST (Prevention of Atrocities) Act.;