SUSHIL YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Supplementary affidavit filed today is taken on record.

(2.) Counter affidavit filed on behalf of the State is also taken on record.

(3.) This criminal appeal under Sec. 14-A (2) Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act has been preferred by the appellant - Sushil Yadav with the prayer to set aside the bail rejection orders dtd. 5/8/2024 and 4/9/2024 passed by the Additional Sessions Judge (POCSO Act), Court No.3, Prayagraj, and to release the appellant on bail in case crime no. 178 of 2024 under Ss. 376-D, 506 IPC and Sec. 3(2)5, 3(1)(r) of SC/ST Act, P.S. Phoolpur, District Prayagraj.