VINOD KUMAR Vs. STATE

JUDGEMENT

(1.) In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.

(2.) Heard learned counsel for the parties and perused the material available on record.

(3.) These three criminal appeals under Section 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter to be referred as 'the SC/ST Act ) bearing Nos.836/2020, 648/2020 and 755/2020 have been filed on behalf of the appellants Vinod Kumar, Ved Prakash @ Ved and Jempy @ Kaku respectively being aggrieved with the impugned orders passed by the learned Court below dismissing their bail applications whereas, S.B. Criminal Misc. Bail Application No.10760/2020 has been preferred by the petitioner Sukhwant Singh.