NASIBUL Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been taken up through virtual Court proceeding.

(2.) Heard learned counsel for the parties.

(3.) This is an appeal under Section 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as the "SC/ST Act") against the refusal of prayer for regular bail vide order dated 30.09.2020 passed by the learned 6th Additional Sessions Judge-cum-Special Judge, Araria in connection with Special (POCSO) Case No. 09 of 2020 arising out of Fulkaha P.S. Case No. 40 of 2020 registered under Section 376 of the Indian Penal Code, Section 4 of the Protection of Children from Sexual Offenses Act, 2012 as well as Sections 3(2)V of the SC/ST Act.