BIJLI KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This case has been listed today for consideration through Video Conferencing.

(2.) Heard learned counsel for the appellant 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 (for brevity, SC/ST Act), 1989 against the refusal of his prayer for regular bail vide order dated 16.10.2020 passed in Special Case No 324 of 2020 by Additional Sessions Judge X -cum- Special Judge, SC/ST Act, Patna in a case registered under Sections 341, 323, 307, 504/34 of Indian Penal Code, Section 27 of Arms Act and Sections 3 (i) (r) (s)/3 (2) (va) of SC/ST Act in connection with Barh Police Station (for brevity, PS) Case No 260 of 2020.