J.J. Munir, J. - (1.) A counter affidavit each on behalf of the State and O.P. No.2 have been filed in Court today, which are taken on record.
(2.) Heard Sri Brijesh Sahai assisted by Sri Janardan Yadav, learned counsel for the appellant, Sri Anil Kumar Srivastava, learned counsel for O.P. No.2 and Sri Indrajeet Singh Yadav, learned AGA on behalf of the State and duly perused the records.
(3.) This is an appeal under Section 14A(2) of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred as "the Act") from an order of Sri Santosh Kumar Tiwari, Additional Sessions Judge, Court No.2, Azamgarh rejecting the bail application no. 1744 of 2017 in case crime no. 161 of 2017, under Sections 3(2)(5), 3(2)(5A), 3(1)(D) and 3(1) (Dha) of the Act.;