SAZIM Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned counsel for the respondent no.2, learned A.G.A. for the State and perused the material available on record. Supplementary affidavit filed by the learned counsel for the appellant and counter affidavit filed by the State are taken on record.

(2.) This criminal appeal under Sec. 14-A (2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act has been preferred by the appellant - Sazim with the prayer to set aside the bail rejection order dtd. 7/9/2024 passed by the Special Judge (SC/ST Act), Court No.2, Shahjahanpur in Bail Application No.2563 of 2024.

(3.) The major lady prosecutrix of this case was eloped by the present accused appellant and on 1/6/2024 at about 6.00 pm they were held by the public. Police came into picture and the informant took back her daughter/ victim. Subsequently FIR was lodged by the informant/ mother of the victim. After investigation now the charge sheet has been submitted.