SURESH YADAV Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Ms. Swati Agrawal Srivastava, learned counsel for the appellant as well as learned A.G.A for the State and perused the record.

(2.) This criminal appeal under Sec. 14 A (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (in short "S.C./S.T. Act") has been filed assailing the legality and validity of the impugned order dtd. 21/10/2021 passed by the learned Special Judge (SC/ST Act)/Additional Sessions Judge, Allahabad while rejecting the Bail Application No.6263 of 2021 (State vs. Dinesh Yadav @ Michai Yadav and others) in Case Crime No.780 of 2021, under Ss. 328, 343, 376-D, 504, 506 I.P.C. and Sec. 3(2)V of the S.C./S.T. Act, Police Station-Naini, District-Prayagraj.

(3.) There are two connected appeals having Criminal Appeal No. 4767 of 2021 and Criminal Appeal No. 5119 of 2021.The genesis of both these two criminal appeals are from one and same F.I.R. and for the sake of brevity both the appeals are decided by a common order.