MANHARAN SINGH RAJVANSH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since these three criminal appeals are arising out of same crime number, therefore, they are being heard together and decided finally by this common order.

(2.) The instant criminal appeals are preferred under Sec. 14-A (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, (for short, -SC/ST Act-) against orders dtd. 19/1/2023 and 23/1/2023, passed by the Special Judge (SC/ST Act), Koriya, Baikunthpur, Chhattisgarh, in Crime No.01/2023, registered under Ss. 419,420, 467, 468, 471, 472, 474, 409, 120B of the IPC and Sec. 3(2)(v) and 3(2)(v-a) of the SC/ST Act, whereby the bail applications filed under Sec. 438 of the Cr.P.C. have been rejected.

(3.) In CRA/246/2023, on 16/2/2023, the complainant appeared before this Court through video conferencing mode from DLSA, Koriya and objection was raised in grant of bail to the appellant. On 24/2/2023, in CRA/320/2023, the complainant appeared from concerned DLSA and there was -no objection- in grant of bail to the appellant. In CRA/343/2023, serious objection was made by the complainant, recorded on 24/2/2023.