SONPAL Vs. STATE OF U.P.

JUDGEMENT

(1.) The case is called out.

(2.) The present criminal appeal is preferred on behalf of the accused-appellant- Sonpal under Sec. 14A(2) of Schedule Castes and Schedule Tribes (Prevention of Atrocities) Act, 1989 against the order dtd. 12/8/2021 passed by learned Special Judge, S.C./S.T. (P.A.) Act, District Hardoi, in Bail Application No.1933/2021 arisen out of Case Crime No.85/2019 under Ss. 302, 436, 323, 324, 504 of I.P.C. and Sec. 3(1)(r), 3(2)(V) of S.C./S.T. Act, Police Station- Lonar, District-Hardoi.

(3.) The complainant of the case Kallu has been served with notice of appeal but neither he nor anyone representing him is present before the court. Learned A.G.A. opted to argue the case on the basis of instructions received to him, however, he could not filed counter affidavit. However, in connected Criminal Appeal No.1299 of 2021 counter affidavit filed, is taken reliance by him.