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Judgment
10 paragraphs · 265 wordsG.S. Ahluwalia, J
It is submitted by the Counsel for the State that the complainant has been informed about the pendency of this appeal, as required under Section 15-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.
Case diary is available.
This second criminal appeal has been filed under Section 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act against the order dated 05.01.2021 passed by Special Judge, Bhind rejecting the bail application.
The previous appeal filed by the appellant under Section 14 (A) (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act was dismissed by the Coordinate Bench of this Court by order dated 31.03.2021 passed in Cr.A. No.1032/2021 as withdrawn. As the Hon'ble Judge has been transferred, therefore, this appeal has been placed before this Court.
The appellant has been arrested on 21.02.2020 in connection with Crime No.35/2020 registered by Police Station – Gohad, District Bhind, for offence punishable under Sections 302, 147, 148, 149, 294 of IPC and Sections 3(1)( द), 3(1)( ध), 3(2)(व्ही) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.
According to the prosecution case, the appellant had given knife blow to the deceased who has suffered 12 stab wounds.
The appellant has not filed the copies of order-sheets of the Trial Court to show that he or co-accused persons are not responsible for the delay in trial.
Looking to the nature of injury as well as allegations leveled against the appellant, no case is made out for grant of bail.
The appeal fails and is hereby dismissed.