SEWA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this common order, two appeals are being disposed of together as common facts are involved. For brevity, the facts are being taken from CRA-S-872-2025.

(2.) Aggrieved by the dismissal of his bail under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, [BNSS], 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 an appeal under Sec. 14-A of SCSTPOA, seeking bail.

(3.) In paragraph 18 of the grounds of appeal, the accused declares that he has no criminal antecedents.