MOHAN YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Mata Prasad Yadav, the learned counsels for the appellant and Sri Satendra Kumar Srivastava, the learned A.G.A. for the State-opposite party and perused the entire record.

(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. 2/9/2022 passed by the court of learned Special Judge (S.C./S.T. Act), Sultanpur in Bail Application No. 2800/2022 : Mohan Yadav Vs. State of U.P., arising out of Case Crime No. 262/2022, under Ss. 342, 376, 504, 506 I.P.C. and under Sec. 3 (2) (v) SC/ST Act, Police Station Akhand Nagar, District Sultanpur, whereby the bail application of the appellant has been rejected.

(3.) Learned counsel for the appellant submits that the appellant is innocent and has been falsely implicated in the present case. No such incident took place, as alleged by the prosecutrix in the F.I.R.