KAILASH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsels for the parties as well as perused the material available on record.

(2.) The applicants in the aforesaid anticipatory bail applications are alleged to have committed offences punishable under the Scheduled Caste and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred as 'SC/ST Act').

(3.) All the three anticipatory bail applications have been dismissed by the respective Special Judge SC/ST Act. The question of admissibility of jurisdiction of the aforesaid bails vide concurrent jurisdiction enshrined in Sec. 438 of Cr.P.C. has been agitated.