BISEL MEHTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) These matters have been taken up through virtual Court proceeding.

(2.) Heard learned counsel for the parties.

(3.) These appeals are 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 16.10.2020 passed by the learned 1st Additional Sessions Judge-cum-Special Judge, S.C./S.T. Act, Purnea in connection with Special SC/ST Case No. 118 of 2019 arising out of Barhara P.S. Case No. 251 of 2018 registered under Sections 147, 148, 149, 341, 323, 326, 307, 379, 427, 504, 506, 302 of the Indian Penal Code, Section 27 of the Arms Act as well as Sections 3(2) (V) of the SC/ST Act.