MD. MEERAJ Vs. STATE OF BIHAR

JUDGEMENT

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

(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. 5/10/2021 passed by the learned Special Judge, SC/ST (POA) Act, Purnea in Special SC/ST Case No. 05 of 2021, arising out of K. Hat P.S. Case No. 541 of 2020, registered under Ss. 324, 302, 210-B/34 of the Indian Penal Code, Sec. 27 of the Arms Act and Sec. 3(2) (V) of the SC/ST Act.