ARMAN KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) The present Criminal Appeal is moved under Section 14-A(2) of the Schedule Caste and Schedule Tribes (Prevention of Atrocities) Act, 1989 against the bail rejection order dated 24.01.2020 passed by learned Special Judge (S.C/S.T. Act)/Additional Sessions Judge, Barabanki in Case Crime No.09/2020, under Section 302 of I.P.C. and Sections 3(2)(v) of the S.C./S.T. Act, Police Station Loni Katra, District Barabanki seeking bail.

(2.) Learned counsel for the appellant Sri Suhail Kashif, Advocate and learned A.G.A. for the State Sri Anurag Singh Chauhan, Advocate are present in the Court.

(3.) Heard the learned counsel for the appellant, learned A.G.A. for the State and perused the record.