PANKAJ BHANDARI, J. - (1.) Appellants have preferred this Criminal Appeal aggrieved by order dated 24.01.2019 passed by Special Judge, SC/ST (POA) Cases, Sawaimadhopur, whereby bail application preferred by the appellant under Section 439 Cr.P.C. was rejected.
(2.) F.I.R. No.44/2018 registered at Police Station Bonli, District Sawaimadhopur for offence under Section 147, 148, 149 and 302 of I.P.C. and Section 3(2) (A) of SC/ST Act, 1989.
(3.) It is contended by counsel for the appellants that appellants earlier preferred an Appeal which was allowed by this Court on 12.07.2018 and bail was granted to the appellants. Complainant approached the Apex Court and Apex Court vide order dated 13.12.2018, granted Leave and set-aside the order passed by this Court. Accused were permitted to renew their prayer for bail, in case the charges were framed by the Trial Court. Charges have now been framed and appellants applied for bail before the Court below, which stands rejected.;