KARU 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 is an appeal under Sec. 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 against the refusal of prayer for bail by order dtd. 31/7/2021 passed by the learned Additional District and Sessions Judge-I, Jehanabad in connection with Spl. SC/ST Case No.53 of 2021 arising out of Jehanabad (Kalpa) P.S. Case No. 435 of 2020, registered under Ss. 147, 148, 149, 341, 323, 324, 326, 307, 504, 506 of the Indian Penal Code, Sec. 27 of the Arms Act.