ANAND KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is an appeal under Sec. 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 dtd. 6/10/2021 passed by the learned 1st Additional Sessions Judge-cum-Special Judge, Nalanda at Bihar Sharif in connection with Deepnagar P.S. Case No. 329 of 2019 registered under Ss. 323, 341, 379, 307/34 of the Indian Penal Code, Sec. 27 of the Arms Act as well as Ss. 3(1)(r)(s)/2(v)(a) of the SC/ST Act.

(3.) Earlier prayer for bail to the appellant was refused vide order at Annexure-1 with liberty to renew the prayer, after framing of the charges, before the learned court below itself. Submission is that charges have already been framed but the learned court below refused the prayer for bail by the impugned order. Appellant is in custody since 19/9/2020. Hence, let the appellant, above named, be released on bail on furnishing bail bond of Rs.20,000.00 (Rupees Twenty Thousand) with two sureties of the like amount each to the satisfaction of learned Court below where the case is pending in connection with the aforesaid case, subject to the following conditions:-