SANNI SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Manish Gupta, learned counsel for the appellant, Sri M.S. Arya, Advocate connected virtually from Delhi assisted by Sri Arvind Kumar, learned counsel for the complainant as well as Sri Satendra Tiwari, learned A.G.A for the State and perused the record.

(2.) This criminal appeal under Sec. 14 A (2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (in short "S.C./S.T. Act") has been filed for setting-aside the impugned order dtd. 15/9/2021 passed by learned Special Judge, SC/ST Act/Additional Session Judge, Gorakhpur in Bail Application No. 4107 of 2021, arising out of Case Crime no.291 of 2021, under Ss. 302, 307, 506, 120B IPC I.P.C. and Sec. 3(2)(V) of SC/ST Act, Police Station-Gola, District-Gorakhpur.

(3.) Pleadings between the parties have been exchanged and the matter is ripe for final submissions.