NEERAJ JAGATRAMKA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This Appeal is filed under Sec. 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "Act of 1989") for grant of anticipatory bail.

(2.) Registry upon filing of this appeal pointed out default that the criminal appeal filed under the provisions of Sec. 14A(2) of the Act of 1989 by appellant has already been decided vide order dtd. 11/8/2021 in Criminal Appeal No. 642/2021. Learned State counsel also, at the time of hearing of application, raised objection that when once appeal is filed under Sec. 14A(2) of the Act of 1989 which was already disposed of, another criminal appeal would not lie.

(3.) Today this appeal is taken up for hearing for considering the objection that filing of another appeal under Sec. 14A(2) of the Act of 1989 with a prayer for grant of anticipatory bail would be maintainable or not and if it is maintainable, to consider it on merits.