LAWS(P&H)-2023-1-205

AZAD SINGH Vs. STATE OF HARYANA

Decided On January 05, 2023
AZAD SINGH Appellant
V/S
STATE OF HARYANA Respondents

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, Hisar, which was dismissed on 2/12/2022.

(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,