YOGESH KUMAR MAURYA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned A.G.A. for the State and perused the material on record of this application.

(2.) The case involves grant of anticipatory bail in a matter which, inter allia, relates under Section Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) Sri Vinay Kumar Singh, learned counsel for the respondent has raised serious objection on the maintainability of this Criminal Miscellaneous Anticipatory Bail Application. He categorically stated that as per the special law there is no provision for granting any anticipatory bail in the normal circumstances like the present one.