JOSE PAPACHEN Vs. STATE OF U. P.

JUDGEMENT

(1.) This Court vide order dtd. 24/8/2023 had passed the following order:

(2.) The present criminal appeal under Sec. 14-A (2) Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act has been preferred against the impugned order dtd. 3/3/2023 passed by court of learned Special Judge S.C./S.T. Act, Ambedkar Nagar, in Bail Application No. 178/2023 (Jose Papachen and another Vs. State of U.P.), arising out of Case Crime No. 0031/2023, under Sec. 3 and 5 (1) of Uttar Pradesh Prohibition of Conversion of Religion Act, 2021 (here-in-after referred to as "Act 2021") and Sec. 3 (1) (Dha) SC/ST Act, Police Station Jalalpur, District Ambedkar Nagar, whereby the bail application of the appellant has been rejected.

(3.) Learned counsel for the appellants submits that on 24/1/2023 an F.I.R. was lodged under Sec. 3 and 5 (1) of Uttar Pradesh Prohibition of Unlawful Conversion of Religion Act, 2021(herein after called as the Act, 2021) and Sec. 3(1) (dha) of Schedule Caste and Schedule Tribe (Prevention of Atrocities) Act, 1989 (Amendment 2015) against the appellants at Police Station Jalalpur bearing F.I.R. No. 0031 by the complainant, who is Zila Manti of Bhartiya Janta Party Ambedkar Nagar, alleging therein that the appellants are engaged for conversion of religion by various allurement amongst the communities of Scheduled Caste and Scheduled Tribe since three months. Consequently, the members of Scheduled Caste and Scheduled Tribe are annoyed with the activities of conversion of Religion by the appellants.