SANDEEP YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Despite notice having been served, none is present on behalf of respondent no.3

(2.) Heard learned counsel for the appellant/applicant, learned counsel for the opposite party no.2, learned A.G.A and gone through the record.

(3.) This appeal has been filed by the appellant/applicant- Sandeep Yadav @ Babloo Yadav under Section 14-A(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act with the prayer to set aside the bail rejection order dated 3.7.2020 passed by Special Judge, SC/ST Act/Additional Sessions Judge, Gorakhpur in Crl.Misc. Bail Application No. 1168 of 2020 arising out Case Crime No.34 of 2020 under Sections? 376, 384, 506 IPC, Section 66 I.T. Act and Section 3(2)(5), of SC/ST. (Prevention of Atrocities) Act, police Station Gida, district Gorakhpur.