Rahul Chaturvedi, J. - (1.) Heard Sri Pulak Ganguly, learned counsel for the appellant, Sunita Sharma, learned counsel for the opposite party no.2 and learned AGA and perused the record.
(2.) The instant criminal appeal is under Section 14-A(2) Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989 is targeted against bail rejection on behalf of the appellant bearing bail application no. 319 of 2017 vide order dated 20.05.2017 by In-charge Additional Sessions Judge, Court No.2, Sonbhadra.
(3.) Pursuant to the earlier order passed by this Court, notices were served upon opposite party no.2 and on 17.12.2017 opposite party no.2 has filed counter affidavit through her counsel which was taken on record on 18.01.2018. Similarly learned AGA too has filed his counter affidavit on 16.01.2018 which was taken on record. Learned counsel for the appellant has opted not to file any rejoinder affidavit and wish to argue the case on merit.;