MANOJ RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Vide order dtd. 3/11/2022 learned Spl. P.P. was directed to inform the respondent no. 2 through Superintendent of Police, Madhubani with regard to proceeding taking place in this court. Today none is present on behalf of the State. Further none is present on behalf of the respondent no. 2. The matter has been kept pending on previous two dates as well for appearance of respondent no. 2. Under the aforesaid circumstances the matter is put up for hearing.

(2.) Let the defect (s), as pointed out by the office, be removed within a period of four weeks.

(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 vide order dtd. 27/4/2022 passed by the learned 1st Additional Session Judge-cum-Special Judge, SC/ST Act, Madhubani in connection with Laukahi P.S. Case No. 01 of 2022 registered for the alleged offences under Ss. 147, 148, 149, 341, 323, 307, 504 and 506 of the Indian Penal Code and Sec. 25(1-b)a, 26, 27 and 35 of the Arms Act and Ss. 3(2)(va)) of the Scheduled Castes and Scheduled Tribes Act. (Prevention of Atrocities) Act, 1989.