KALURAM Vs. STATE

JUDGEMENT

(1.) The instant one is second appeal for bail under Sec. 14-A(2) of the SC/ST (Prevention of Atrocities) Act filed on behalf of the appellant-applicant Kaluram @ Kalu Upadhyay S/o Hanuman ram. However, learned counsel Mr. Shreekant Verma has presented the same portraying it to be first appeal for bail. He apologizes for the error submitting that it was inadvertent and he had no knowledge of this being a second appeal for bail.

(2.) Learned Public Prosecutor has submitted a report of service effected on the complainant. However, no one is present on her behalf.

(3.) Heard learned counsel for the appellant and learned