SATVEER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Aggrieved by the dismissal of her bail under Sec. 439 CrPC, 1973 for the offenses including under the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989, (SCSTPOA), the accused has come up before this Court by filing the present appeal under Sec. 14-A of SCSTPOA, seeking bail.

(2.) In paragraph 22 of the grounds of appeal, the accused declares that she has no criminal antecedents.

(3.) The facts and allegations are being taken from the status report filed by the State, which reads as follows: