NANDKISHOR RAI 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 21.09.2020 passed by the learned 1st Additional Sessions Judge-cum-Special Judge, S.C./S.T. (POA) Act, East Champaran at Motihari in connection with Turkauliya (Banjariya) P.S. Case No. 351 of 2020 registered under Sections 302, 328, 120B/34 of the Indian Penal Code as well as Sections 3(2)(v) of the SC/ST Act.