- (1.) The narrative is being structured in the following framework to facilitate the discussion: I. Defining the controversy and its origins II. Submissions of learned counsels III. Right of bail IV. SC and ST Act- Relevant provisions: Discussion V. Final Directions VI. Review of Compliance of Directions VII. Consideration of Bail Application on merits I. Defining the controversy and its origins
(2.) The amendments to the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 19891 made in the year 2016, brought in their wake an alteration in the practice and procedure for hearing of bail applications. 1 hereinafter referred to as the "Act"
(3.) Learned counsels for the applicants in all connected bail applications pointed out certain anomalies in the practices of hearing of bail applications/bail appeals under the Act. This has created inconsistencies in the procedure for hearing of bail applications/bail appeals, uncertainty in the period of maturation of bail applications/bail appeals, and deferment of hearing of bail applications/bail appeals under the Act for undefined periods.;