DEVNARAYAN SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Complainant/victim is present through virtual hearing from DLSA, Surajpur, (C.G.). On being asked, she raised her objection regarding grant of bail to the appellants.

(2.) This appeal is directed against order dtd. 24/8/2021 passed by learned Special Judge (Atrocities), Surajpur, District-Surajpur (C.G.) under Sec. 14(A) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act for grant of anticipatory bail.

(3.) The appellants are apprehending their arrest in connection with Crime No. 12/2021, registered at Police Station-Scheduled Castes and Scheduled Tribes Welfare Police Station-Surajpur, District-Surajpur (C.G.) for the offence punishable under Ss. 451, 354, 323/34 of the IPC and Sec. 3(1)(w)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.