Harsh Kumar, J. - (1.) Supplementary affidavit filed by learned counsel for the applicant is taken on record.
(2.) Heard learned counsel for the applicant, learned A.G.A. and perused the record.
(3.) At the very outset preliminary point of maintainability of bail application was raised by learned A.G.A. in view of amended provisions of S.C./S.T. Act, whereby provisions of Section 14A, 15A etc. were inserted making the order allowing or rejecting bail application, appellable.;