- (1.) This criminal appeal under Section 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter to be referred as 'the SC/ST Act') has been filed on behalf of the appellant being aggrieved with the order dated 15.10.2019 passed by the Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Cases), Sri Ganganagar (hereinafter to be referred as 'trial court') in Criminal Misc. Bail Application No.297/2019, whereby the trial court has dismissed the bail application filed on behalf of the appellant.
(2.) The appellant has been arrested in FIR No.175/2019 of Police Station Lalgarh Jatan, District Sri Ganganagar for the offences punishable under Sections 307, 341, 323, 325 and 143 IPC and Sections 3(1)(r)(s) and 3(2)(va) of SC/ST Act. Learned counsel for the appellant has submitted that the allegation against the appellant is to the effect that he inflicted injury on the head of injured. It is submitted that from the medical report, it is clear that injury on the head of the injured is grievous and not dangerous to life. It is also submitted that the criminal appeal filed by co-accused persons Sandeep has also been allowed and he has already been enlarged on bail by this Court.
(3.) Learned Public Prosecutor has opposed the prayer made on behalf of the appellant in this criminal appeal.;