As per case facts, the informant, a Scheduled Caste member, alleged that her neighbors, the appellants, abused her on her caste and character at a public tap, using phrases like ... "Cobbler, vacate the house." Her husband was injured. The FIR was lodged after a delay, which the appellants claim was a false counter-report to their earlier Non-Cognizable report. The appellants sought anticipatory bail, which the Special Judge denied. The appeal challenges this denial under the SC/ST Act, arguing no prima facie case was made out. The question arose whether Section 18 of the SC/ST Act, which bars anticipatory bail, applies here, and if the alleged offenses under the Act were prima facie established against all appellants, particularly concerning public humiliation due to caste. Finally, the Court found a prima facie case against appellants 1 and 2, dismissing their appeal for anticipatory bail and directing them to surrender. However, for appellants 3 and 4, no prima facie case was established under the Atrocities Act, and their interim anticipatory bail was extended for the trial's pendency.