RAVI RANJAN KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned counsel for the State and learned counsel for the informant.

(2.) Let the defect (s), as pointed out by the office, be removed within a period of four weeks from the date of resumption of physical filing and physical removal of defect.

(3.) This appeal has been filed against the order dtd. 9/7/2021 passed by learned 1st Additional District and Sessions Judge-cum- Special Judge, Rohtas at Sasaram in connection with Nasriganj P.S. Case No. 183 of 2020, registered for the offence punishable under Ss. 341, 323, 354B, 504, 506/34 of the Indian Penal Code and Ss. 3 (2) (v-a) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 by which the prayer of the appellant for grant of anticipatory bail has been rejected.