RANJAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned Spl. P.P. 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 vide order dtd. 25/2/2022 passed by the learned Special Judge SC&ST, Vaishali at Hajipur in connection with Hajipur Town P.S. Case No. 555 of 2021 registered for the alleged offences under Ss. 452, 341, 323, 376 and 511 of the Indian Penal Code and Ss. 3(i)/8/w(I) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) As per prosecution case, the appellant entered into the house of the informant and made an attempt to commit rape with her. When the informant resisted, he assaulted her. The uncle of the informant came and drove out the appellant from the house who fled away from the spot.