BADDO SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is directed against the impugned judgment and order dtd. 15/7/2024, passed by the High Court of Judicature at Patna in Criminal Miscellaneous No. 13396 of 2024, whereby the High Court has rejected the said application filed by the present appellants, seeking anticipatory bail in connection with the Banka SC/ST P.S. Case No. 21 of 2023 registered for the offence punishable under Ss. 147,149,448,341,323,307,354(B),380,336,109,504 and 506 of the Indian Penal Code and Sec. 8 of POCSO Act and Ss. 3(i)(r)(s)(w), 3(2)(va) of the SC/ST(PoA) Act.

(3.) Heard learned counsel for the parties and perused the material on record.