SUNIL PAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) All the three criminal appeals are heard together, as they arise from the same F.I.R. Appellants have preferred the appeals under Section 14-A of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Amendment Act, 2015, being aggrieved and dissatisfied by the orders dated 06.09.2017, 25.08.2017 and 15.09.2017 respectively passed in S.C./S.T. Case No. 37 of 2017 by learned Additional Sessions Judge-I-cum-Special Judge, S.C. & S.T. (POA) Act, Palamau at Daltonganj, arising out of Pandu P.S. Case No. 16 of 2017, registered under Sections 147, 148, 149, 435, 436 of I.P.C., Section 4 and 5 of Explosive Substance Act, Section 17 of C.L.A. Act and Sections 3 / 4 of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, whereby and whereunder, learned Special Judge has rejected the prayers of anticipatory bail of the appellants.

(2.) It appears that under order dated 06.11.2017, the appellant Sunil Pal was admitted on provisional bail till 12.12.2017, as the co-accused Ajit Yadav was also admitted on provisional bail till 12.12.2017 and appellants, three in numbers, and respondent no. 2 were directed to remain physically present, so that possibility of framing of rehabilitation scheme for the respondent no. 2 under Section 15 of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act may be explored.

(3.) Today, appellants, three in numbers (in all the three appeals) and respondent no. 2 are physically present along with their learned counsels.