SARJU SINGH AND OTHER Vs. STATE AND OTHER

JUDGEMENT

(1.) Since both the criminal appeals have arisen from the same crime number, they have been heard analogously and are being disposed of by this common order.

(2.) Heard on these first appeals under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 filed on behalf of appellants Sarju Singh and Bablu @ Anil Vishwakarma in crime no. 01/2017 registered by P.S.- AJAK, Singrauli, District-Singrauli under Sections 420, 467, 468, 471, 419, 120-B and 417 of the IPC and sections 3 (2) (5) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) These appeals are directed against the orders dated 10.03.2018 and 06.04.2018 passed by the Court of Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities), Singrauli in Bail Application Nos.116/2018 and 167/2018 respectively.