MENDAR SINGH @ VIJAY SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dtd. 25/8/2023, whereby the learned Single Judge of the High Court has recalled its earlier order dtd. 8/12/2022, vide which the appeal filed by the appellant herein under Sec. 14A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short. 'the said Act') was allowed.

(3.) An FIR was lodged on 9/7/2016 against the appellant for offences punishable under Ss. 302 and 34 of the Indian Penal Code, 1860 (for short, 'IPC'), Sec. 27 of the Arms Act and Sec. 3(2)(v) of the said Act.