ROBIN 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 14.09.2020 passed by the learned 1st Additional Sessions Judge-cum-Special Judge, Siwan in connection with Siwan Muffasil P.S. Case No. 408 of 2019 registered under Sections 302, 120(B)/34 of the Indian Penal Code, Section 27 of the Arms Act as well as Sections 3(i)(r)(s)2(v) of the SC/ST Act.