SANTOSH SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned Special Public Prosecutor (for brevity, Special PP) appearing for the State of Bihar.

(2.) The appellant has preferred the present Appeal under Sec. 14 (A) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (for brevity, SC/ST Act) against the refusal of his prayer for regular bail vide order dtd. 11/12/2020 passed by Additional Sessions Judge I -cum- Special Judge, SC/ST Act, East Champaran at Motihari in a case registered under Sec. 302 of Indian Penal Code, Sec. 27 of Arms Act and Ss. 3 (2) (iv) (v) of SC/ST Act arising out of Kotwa Police Station (for brevity, PS) Case No 257 of 2020.

(3.) This is the second attempt for grant of bail on behalf of the appellant who has been in custody since 7/10/2020. The specific allegation against the appellant is that he has shot at above the left eye of the informant's brother who has succumbed to the injuries.