BINOD RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellants, learned Spl.PP for the State and learned counsel for the respondent no.2.

(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. 4/9/2021 passed by the learned Additional District and Sessions Judge-III-cum-Special Judge, SC/ST, Patna, in connection with Patna Junction (GRP) P.S. Case No. 01 of 2020, registered for the alleged offences under Ss. 302, 201 and 34 of the Indian Penal Code and Ss. 3 (ii) (v) of the Scheduled Castes and Scheduled Tribes Act.