GOPAL SWAROOP PANDIT Vs. STATE OF U P

JUDGEMENT

(1.) Learned AGA filed counter affidavit today, which is taken on record.

(2.) Heard Sri AK Mishra, learned counsel for the appellant, learned AGA.

(3.) The instant criminal appeal under Section 14-A(2) Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act has been filed challenging the order dated 24.01.2018 passed by learned Additional Session Judge, Court No. 1, Mathura while rejecting the Crl. Misc. Bail Application No. 127 of 2018 (Gopal Swaroop Pandit v. State of U.P.) in case crime no. 290 of 2018, under Sections 147, 148, 149, 302, 504, 506, 120-B IPC and Section 3(2)(5) SC/ST Act, P.S. Surir, District Mathura.