X Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) Both the Appeals arising out of the common F.I.R. and involving common question of law have been heard together and are being decided by this common order.

(3.) The Appeal arising out of SLP (Crl.) No.5027 of 2024 is filed by the appellant - X challenging the impugned order dtd. 11/8/2023 passed in Criminal Misc. Bail Application No.44142 of 2021, and the Appeal arising out of SLP(Crl.) No.5305 of 2024 is filed by the same appellant - X challenging the impugned Order dtd. 11/8/2023 passed in Criminal Misc. Bail Application No.43380 of 2021 whereby the High Court has granted bail to the concerned respondent No.2 accused in both the Appeals in connection with the FIR No.599 of 2021 registered for the offences under Ss. 323/363/376DA/506/392 of IPC and Ss. 5(g) and 6 of POCSO Act, 2012 and Ss. 3(2) and 5(A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "SC/ST Act").