MEERA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Satya Prakash Tiwari, learned counsel for the appellant, Sri Sanjay Kumar Shukla, learned counsel for the respondent no. 2 and Shri Om Prakash Dwivedi, learned A.G.A. for the State.

(2.) The present criminal appeal under Sec. 14-A(2) Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act has been filed by the appellant Smt. Meera Devi to set aside the impugned order dtd. 13/6/2022 whereby the Special Judge (SC/ST Act), Kannauj, has rejected the bail application No. 658 of 2022 of the appellant moved by her in Case Crime No. 0345 of 2021, under Sec. 120-B I.P.C. and Sec. 3(2)(v), of SC/ST Act, Police Station- Saurikh District- Kannauj.

(3.) Brief facts of the case are that the first information report dtd. 26/9/2021 was lodged by wife of the deceased against the appellant and two other named persons Rajeev and Pappu Yadav stating that on 26/9/2021 at about 06:30 P.M. her husband was going to his shop, from his house, when he reached near C.S.B. road near Tillam Hotel co-accused Rajeev rammed into the pickup intentionally, by which her husband died on spot. The alleged pickup driven by appellant's son co-accused Rajeev. The appellant and other co-accused Pappu Yadav after hatching conspiracy murdered her husband by hitting him from behind.