J.J. Munir, J. - (1.) This appeal under Section 14A(2) of the SC/ST Act (herein after referred to as the Act) is directed against an order of the Special Judge SC/ST Act, Court No.4, Jaunpur in Bail Application No.100 of 2017 (Hari Ram V. State of U.P.)-arising out of Case Crime No.719 of 2017, under Sections 147, 323, 504, 506, 304 I.P.C. and Section 3(2)5 of the Act, P.S. Sarai Khwaja, District Jaunpur rejecting the application for bail pending trial.
(2.) This appeal was admitted to hearing by an order dated 11.08.2017 and notice was issued to O.P. No.2 by fax granting him time to file objection/counter affidavit within two weeks. The appellant was given liberty to file a supplementary affidavit annexing therewith copy of the bail application made to be Special Judge, objections, if any, filed on behalf of the State/complainant.
(3.) By a subsequent order dated 05.01.2018 the records of the Special Court relating to bail proceedings alone were summoned which have since been received and are available.;