VISHU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned A.G.A. for the State and perused the material available on record.

(2.) This criminal appeal under Sec. 14-A (2) of The Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act hereinafter referred as the SC/ST Act has been preferred by the appellant- Vishu against the order dtd. 8/10/2024 passed by the learned Additional District and Sessions Judge/Special Judge, SC/ST Act, Muzaffarnagar whereby the application under Sec. 167 (2) (a) (i) Cr.P.C. moved by the accused/appellant was rejected.

(3.) The matter as brought before this Court, is that in a case under Sec. 302 IPC which provides the punishment for imprisonment for life or death sentence alongwith fine, the first remand of the accused was granted on 22/5/2024 which was extended from time to time and non-submission of charge-sheet within a statutory period of 90 days resulted into accrual of right to statutory bail in favour of the accused/appellant.