SANJAY AGRAWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The appeal (Cr.A. No. 107/2021) by accused/appellant Sanjay Agrawal under Section 14A (1) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 is directed against the order dated 14.12.2020 passed by the Special Judge, SC/ST (Prevention of Atrocities) Act, Koriya, Baikunthpur (C.G.) in Bail Petition No. 206/2020, refusing to allow his regular bail under Section 439 Cr.P.C.

(2.) The appeal (Cr.A. No. 212/2021) by accused/appellant Mohammad Farid Khan under Section 14A (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 is directed against the order dated 04.02.2021 passed by the Special Judge, SC/ST (Prevention of Atrocities) Act, Koriya, Baikunthpur (C.G.), refusing to allow his regular bail under Section 439 Cr.P.C.

(3.) The appeal (Cr.A. No. 180/2021) by accused/appellant Admon Lakra under Section 14A (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 is directed against the order dated 14.01.2021 passed by the Special Judge, SC/ST (Prevention of Atrocities) Act, Koriya, Baikunthpur (C.G.), refusing to allow his regular bail under Section 439 Cr.P.C.