GUDDU MAHTO Vs. VIKASH MAHTO

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned Special Public Prosecutor for the State.

(2.) By way of the instant application preferred under Section 14A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Act'), the appellants have challenged the order dated 29.08.2020 passed by the learned Additional District and Sessions Judge-1st -cum-Special Judge, West Champaran at Bettiah in A.B.P. No.1273 of 2020 whereby he has rejected the prayer for grant of pre-arrest bail of the appellants in connection with Bettiah (Town) P.S. Case No.283 of 2020 registered for the offences punishable under Sections 302 read with 34 of the Indian Penal Code and Section 3(2)(v-a) of the Act.

(3.) At the outset, learned counsel for the appellants submitted that appellant no.1, Guddu Mahto @ Guddu Kumar @ Guddu Kumar Mahto has already been arrested during the pendency of appeal. Hence, his appeal is dismissed as infructuous.