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Judgment
4 paragraphs · 147 wordsGurpal Singh Ahluwalia, J
This third appeal has been filed under Section 14-A (2) of the the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (in short, Act) against the order dated 20.6.2022 passed by Special Judge (Atrocities Act) Bhind, rejecting the bail application. The second criminal appeal of the appellant was dismissed by order dated 29/09/2022 passed in Cr.A No.8156/2022.
The appellant has been arrested on 31.5.2022 in connection with Crime No.104/2022 registered by Police Station Mehagaon, District Bhind for offence punishable under Sections 376, 376(D), 506, 450 of IPC, under Sections 3(1) (w) (ii), 3(2)(v), 3(2)(va) of the Act and under Section 25/27 of the Arms Act. The second criminal appeal of the appellant was dismissed by order dated 29/09/2022 passed in Cr.A No.8156/2022.
As no change in circumstance could be pointed out by counsel for appellant, the appeal fails and is hereby dismissed.