NAGENDRA Vs. STATE OF U P

JUDGEMENT

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

(2.) The present criminal appeal has been filed U/s 14(A)(2) of S.C./S.T. Act against the order dated 17.05.2019, passed by Spl. Judge (SC/ST) Act, Varanasi, by which the bail application of the applicant in Criminal Misc. Bail Application No. 1811 of 2019, (Nagendra @ Heeraman vs. State of U.P.) arising out of Case Crime No. 136 of 2018, under Sections 352, 504, 506 IPC and Section 3 (1) (Dha) of Scheduled Castes and Scheduled Trives (Prevention of Atrocities) Act, P.S. Phoolpur, District Varanasi, has been rejected vide order dated 17.05.2019.

(3.) In para 3 of the counter affidavit sworn by Shri Anil Kumar Rai, Circle Officer, Pindara, District Varanasi, it has been stated that the notice has been given to the complainant regarding pendency of the instant criminal appeal and photocopy of the said notice has been annexed as annexure-1 of the counter affidavit. It is thus evident that the notice regarding pendency of the criminal appeal has been duly served upon opposite party no. 2, however, despite service of notice, none responds for her.