RAVINDRA SINGH Vs. STATE OF U.P.

JUDGEMENT

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

(2.) This appeal has been preferred under Section 14 (A) (2) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act , 1989, against the impugned order dated 27.8.2019, passed by learned Special Judge, SC/ ST Act , Sultanpur in Bail Application No. 1828 of 2019, arising out of Case Crime No.329 of 2019, under Sections 147 , 148 , 149 , 302 , 307 , 323 , 452 IPC and Section 3(2) V SC/ ST Act , Police Station Kadipur, District Sultanpur. The Presiding Officer has rejected the bail application of the appellant vide impugned order dated 27.8.2019.

(3.) Provided further that where the complaint under clause (c) is against any public servant, the Court shall restrain such public servant from interfering with the victim, informant or witness, as the case may be, in any matter related or unrelated to the pending case, except with the permission of the Court.