PANKAJ SINGH 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 10.07.2020 passed by the learned 1st Additional Sessions Judge-cum-Special Judge, Samastipur in connection with Mahila P.S. Case No. 25 of 2020 registered under Sections 323, 341, 376, 506 of the Indian Penal Code as well as Sections 3(1) (r)(s), 3(1)(w),3(1)(w)(i), 3(2)(va) of the SC/ST Act.