MANTU VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Atul Verma, the learned counsel for the appellant as well as Mrs. Nisha Srivastava, learned counsel for the opposite party No.2 and Sri Ashok Kumar Srivastava, the learned A.G.A. for the State-opposite party No. 1 and perused the entire record.

(2.) The pleadings have been exchanged between the parties.

(3.) 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. 15/1/2022 passed by the Special Judge Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, Barabanki in Bail Application No.146 of 2022 ( Mantu Verma Alias Vivek Verma Vs. State of U.P.), arising out of Case Crime No.722/2021, under Sec. 302, 120 B I.P.C. and Sec. 3 (2) (v) SC/ST Act, Police Station Kotwali Nagar, District Barabanki, whereby the bail application of the appellant has been rejected.