VIJAY KUMAR AGRAHARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Prashant Singh Atal, learned counsel for the appellant and Ms. Nand Prabha Shukla,learned Additional Government Advocate through Video Conferencing and perused the material available on record.

(2.) Present criminal appeal has been filed under section 14-A(2) of the Scheduled Castes and Tribes (Prevention of Atrocities) Act, 1989 against the impugned order dated 04.01.2020 passed by Special Judge, SC/ST (Prevention of Atrocities) Act Sultanpur in Bail Application No.2317 of 2019 ( Vijay Kumar Agrahari Vs. State) in Crime No.329 of 2019 under Sections 147,148,149,452,323,307,302,325 I.P.C. and 3 (2) (V) and 3(1) Gha SC/ST ( Prevention of Atrocities) Act, Police Station Kadipur District Sultanpur through which the bail application of the appellant was rejected.

(3.) Learned counsel for the appellant while pressing the bail application submits that the applicant has not been assigned any specific role . In the same incidence, co-accused Ravindra Singh who has got identical role and his bail application was rejected by the court below, approached this Court by filing Criminal Appeal No.1914 of 2019 (Ravindra Singh Vs. State of U.P. and another) for grant of bail, the same was granted vide order dated 05.11.2019 which on reproduction reads as under:-