HARIBANSH MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellants 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. 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 2015 against the refusal of prayer for grant of anticipatory bail by order dtd. 10/2/2022 passed by the learned 3rd Additional Sessions Judge-cum-Special Judge, SC/ST Act in connection with Awtar Nagar P.S. Case No. 320 of 2021 registered under Sec. 341, 353, 324, 504 and 34 of the Indian Penal Code and Sec. 3(1) (r) of the SC/ST Act.