ISRAR KHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Brij Mohan Sahai, learned Senior Counsel, assisted by Sri Sri Ashish Kumar Dubey, Advocate, for the appellant; Sri Ashish Raman Mishra, learned counsel for the opposite party no.2 as well as Sri Ashok Srivastava, learned A.G.A. for the State and perused the entire record.

(2.) This Criminal Appeal under Sec. 14-A (2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act has been preferred against the impugned order dtd. 10/12/2020 passed by learned Special Judge(S.C./S.T. Act)/Addl. Sessions Judge, Bahraich, in Bail Application No. 1827/12A/2020, Case Crime No. 170 of 2020, under Ss. 364, 302, 201, 34 I.P.C. and Sec. 3(2)(v) of S.C./S.T. Act, Police Station Matera, District Bahraich, whereby the bail-application of the appellant has been rejected.

(3.) Sri B.M. Sahai, learned counsel for the appellant submits that the first-information-report dtd. 29/10/2020 had been lodged against unknown persons under Sec. 363 of I.P.C., stating that on the said date, i.e. on 29/10/2020, at about 7 a.m. the informant's son Ved Prakash Chaudhary, aged about 12 years, who was studying in Class-V, had gone to coaching, but he did not return home. Thereafter, the complainant searched the son, but he could not find his whereabouts and thereafter he lodged a missing report before the Police.