RAGHVENDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the appellant; learned AGA for opposite party no.1; Ms. Saima Saher, learned counsel for informant and perused the material placed on record.

(2.) The present criminal appeal under Sec. 14-A(2) Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act has been filed by the appellant to set aside the impugned order dtd. 30/6/2022, whereby the Special Judge, SC/ST Act, Etawah, has rejected the bail application of the appellant moved by him in Case Crime No. 0088 of 2021, under Ss. 147, 148, 149, 323, 504, 506, 307 and 302 IPC and Sec. 3(2) (V) of SC/ST Act, Police Station Saifai, District Etawah.

(3.) This is the second criminal appeal of the appellant filed against bail rejection order dtd. 30/6/2022 passed by Special Judge (SC/ST Act), Court No. 2, Etawah, rejecting the bail application of the appellant in S.T. No. 766/2021, Case Crime No. 0088 of 2021.