CHANDAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) In view of sudden surge of COVID - 19 infection, there is limited functioning of the Court and, therefore, the matter has been listed today for consideration through Virtual Mode.

(2.) Heard learned counsel for the appellants and the learned Special PP for the State.

(3.) The appellant has preferred the present Appeal under Section 14 A (2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for brevity, SC/ST Act) against the refusal of his prayer for regular bail vide order dated 23.11.2020 passed in BP No 326 of 2020 by Exclusive Special Judge, SC/ST Act, Gaya in a case registered under Section 363A of Indian Penal Code and Sections 3 (i) (r) (s) of SC/ST Act in connection with Nimchak Bathani Police Station (for brevity, PS) Case No 183 of 2020.