PUNAM DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Let the defect(s), as pointed out by the office, be removed within a period of four weeks from today.

(2.) Heard learned counsel for the Appellant and learned Spl.P.P. for the State.

(3.) The instant Appellant has filed the instant appeal against the order dtd. 21/10/2021 passed by the learned Special Judge (SC/ST Act)-cum-Additional District Judge 1st Munger, in connection with S.C./S.T. Thana Munger P.S. Case No. 23 of 2021 registered under Ss. 147/149/167/323/447/467/468/471/ 504/506 of the Indian Penal Code read with Sec. 3(i)(R)(S), 2(V)(Va) of the SC and ST Act whereby and whereunder the prayer for bail of the Appellant was rejected.