LAL SINGH Vs. STATE & ANR

JUDGEMENT

(1.) The hearing has been conducted through video conferencing.

(2.) With the consent of parties, the present appeal is taken up for final disposal today.

(3.) Vide the present appeal, the appellant seeks directions thereby to allow the present appeal and set aside the order dated 03.04.2020 passed by the Ld. Additional Sessions Judge-02, South West, District Courts, Dwarka, in Bail Application No. 1485/2020. He further seeks directions thereby to grant regular bail to the appellant in the case arising out of the FIR No. 139 dated 05.03.2020, under Sections 3(1)(r)(s)(g)/3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989, Section 447 / 506 / 34 of the Indian Penal Code, 1860 and Section 65 , 66 , 66 E, 43 (i) and 43 (j) of the Information Technology Act , 2000 (subsequently added), registered at PS Najafgarh, Dwarka, Delhi.