PAWAN KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since all the four Anticipatory Bail Applications have been filed under section 14A of the Schedule Caste and Schedule Tribe (Prevention of Atrocities) Act and the same arose from the same F.I.R. in connection with Bundu P.S. Case no.43 of 2016 corresponding to G.R. No.3944 of 2016, registered under section 302/34 I.P.C., section 3/4 of S.C & S.T. (Prevention of Atrocities) Act and section 23 of the Juvenile Justice Act, 2000, they are being heard together and disposed of by this common order.

(2.) Cr. Appeal No.33 of 2017 has been filed on behalf of appellant namely, Pawan Kumar being aggrieved and dissatisfied by the order 09.12016 passed by A.J.C.-I, Ranchi in A.B.P. No. 1559 of 2016,whereby and where under the learned court below has dismissed the prayer for anticipatory bail of the appellant.

(3.) Cr. Appeal No.115 of 2017 has been filed on behalf of appellant namely, Ashok Prasad being aggrieved and dissatisfied by the order 09.12.2016 passed by A.J.C.-I, Ranchi in A.B.P.No. 1685 of 2016,whereby and where under the learned court below has dismissed the prayer for anticipatory bail of the appellant.