VICTIM ‘X’ Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) This appeal by special leave emanates from the order dtd. 18/1/2024, passed by the learned Single Judge of the High Court of Judicature at Patna [Hereinafter referred to as the "High Court"] whereby, the appeal preferred by respondent No.2-accused [Hereinafter referred to as the "respondent No.2"] under Sec. 14(A)(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 [Hereinafter referred to as the "SC/ST Act"] was allowed and she was granted bail in connection with Mahila P.S. Case No. 17 of 2022 registered for the offences punishable under Ss. 341, 323, 328, 376, 120-B read with Sec. 34 of the Indian Penal Code, 1860 [Hereinafter referred to as the "IPC"] and Ss. 3/4 of the Immoral Traffic (Prevention) Act, 1956 [Hereinafter referred to as the "IT Act"] and Ss. 3(1)(w)/3(2)(va) of the SC/ST Act. The appellant-victim herein is the informant in the said FIR.