Rajiv Joshi, J. - (1.) Rejoinder affidavit filed today on behalf of appellant is taken on record. Heard learned counsel for the appellant, learned AGA for the State and perused the record.
(2.) As per the office report dated 27.1.2020, notice upon the O.P. No.2 has been served through CJM, Budaun but neither any counter affidavit has been filed nor anybody has put in appearance on his behalf.?
(3.) This criminal appeal under Section 14-A (2) Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act has been preferred by the appellant against the order dated 1.10.2019 passed by Special Judge (SC/ST Act)/ Additional Sessions Judge, Badaun in Bail Application No. 3481 of 2019 (Ranveer Thakur Vs. State of U.P.) arising out of Case Crime No. 86 of 2017 under Sections 323, 325 IPC and Section 3(1)(10) of SC/ST Act, P.S. Faizganj Behta, District - Badaun whereby the bail application of the appellant was rejected.;