ASHOK KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Aggrieved by the dismissal of his bail under sec. 438 CrPC, the accused has come up before this court by filing an appeal under sec. 14-A of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989, (SCSTPOA), seeking bail.

(2.) The appellant had filed a bail application before the Additional Sessions Judge, Palwal, which was dismissed on 26/4/2022.

(3.) In Prathvi Raj v. Union of India, AIR 2020 SC 1036, a three-judge bench of Supreme Court read down S. 18 by declaring as follows,