ISHRAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Despite personal service, none turns up on behalf of respondent no.2-victim.

(2.) This is an appeal filed under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 against the rejection of third bail application of the appellants by the learned Special Judge, Haridwar, whereby the application for bail filed by the appellants-accused has been rejected.

(3.) Heard learned counsel for the parties.