JAI RAM MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellants, learned counsel for the respondent No.2 as well as learned counsel for the State.

(2.) 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. 10/12/2021 passed by learned Special Judge, SC/ST Act, Patna, in connection with Special Case No. 05 of 2022 in connection with Malsalami P.S. Case No. 467 of 2019 registered for the alleged offences under Ss. 341, 323, 324, 307, 504, 506/34 of the Indian Penal Code and Sec. 3(1)(r)(s) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(3.) Learned counsel for the appellants submits that the appellants are innocent and have been falsely implicated in this case. The occurrence took place in course of an altercation and there was no intention for causing the injuries. The injuries have been found to be simple in nature. The matter has been compromised between the parties and the copy of the compromise petition has been filed before the learned Special Judge. The appellants are in custody since 10/10/2022 and charge-sheet has been submitted in this case. The appellants have got no criminal history.