DEVENDRA KACHHAWAHA,J. - (1.) All these three criminal appeals have been filed under Section 14-A(2) of the SC/ST (Prevention of Atrocities) Act on behalf of the accused-appellants, who are in judicial custody in connection with F.I.R. No. 273/2021, Police Station Kotwali, Pali, registered for the offences under Sections 341, 342, 323, 506, 388, 392 of the Indian Penal Code and Section 3(2)(5) of the SC/ST (Prevention of Atrocities) Act against the order dated 04.08.2021 passed by the Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Pali whereby, the bail applications preferred under Section 439 Cr.P.C. on behalf of the appellants were rejected.
(2.) Heard learned counsel appearing on behalf of the accused- appellants as well as learned Public Prosecutor. Perused the material available on record.
(3.) Learned counsel for the appellant stated that the complainant is the District Education Officer posted at Pali; that earlier one complaint has been filed by the appellants' side and that case was compromised between the parties at the level of Police Station itself; that due to enmity because of the filing of the aforesaid complaint by the appellants, the complainant has lodged the present FIR; that the accused-appellants have falsely been implicated in this case; that the accused-appellants are in custody for more than one month; that no investigation or recovery is pending against the accused-appellants; and that the trial will take time. With these submissions, learned counsel for the appellant prayed that the benefit of bail may be granted to the accused- appellants by allowing the present appeals.;