SAJJO SON OF ANAMUL Vs. STATE OF BIHAR

JUDGEMENT

(1.) This batch of Cr. Misc. petitions filed under section 438 Cr.P.C. on behalf of all the petitioners have been heard together as their prayer for anticipatory bail by the respective Sessions Judge has been rejected primarily in view of bar created under section 18 of The Scheduled Castes and The Schedules Tribes (Prevention of Atrocities) Act, 1989 (herein-after referred to as the SC & ST Act for the sake of brevity).

(2.) Petitioners in Cr. Misc. No. 746 of 2010 are accused in connection with Palasi P.S. case No. 114 of 2009 dated 22.7.2009 registered under sections 341, 323, 504, 448, 380/34 of the Indian Penal Code as also under section 3(I)(X) of the SC & ST Act. Petitioners in Cr. Misc. No. 757 of 2010 as also Cr. Misc. No. 1005 of 2010 are accused in connection with Rohtas (Dehri) SC/ST P.S. case No. 27 of 2008 dated 19.4.2008 registered under sections 147, 148, 149, 341, 323, 384, 379, 504, 120 B of the Indian Penal Code and Section 3(I)(X) of the SC/ST Act. Petitioners in Cr. Misc. No. 789 of 2010 are accused in Rahui (Wena) P.S. case No. 251 of 2009 dated 21.10.2009 registered for offences under sections 341, 342, 323, 354, 379 and 504/34 of the Indian Penal Code as also under section 3(ii) (v) (x) (xi) (xii) of SC&ST Act. Petitioner in Cr. Misc. No. 3091 of 23010 are accused in connection with complaint case No. 26 of 2009 in which by order dated 5.11.2009 cognizance has been taken under sections 323, 147, 504 of the Indian Penal Code as also under section 3(I)(X) of the SC&ST Act whereas petitioner in Cr. Misc. No. 43807 of 2009 is an accused in connection with Madhubani Town (Rahika) P.S. case No. 523 of 2008 registered under sections 147, 148, 149, 323, 324, 325, 307/34 of the Indian Penal Code and 3(X) SC&ST Act.

(3.) I have heard at length learned counsels appearing on behalf of the petitioners as also learned A.P.P. for the State in the respective Cr. Misc. petitions on different dates.