MENDAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned app for Let the defect (s), as pointed out by the office, be removed within a period of four weeks.

(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. 5/7/2022 passed by the learned 1st Additional Session Judge-cum-Special Judge, Siwan in connection with Special Case No. 131 of 2018 arising out of Basantpur P.S. Case No. 136 of 2016 registered for the alleged offences under Ss. 302 and 34 of the Indian Penal Code and Ss. 3(2) (v) (s) of the Scheduled Castes and Scheduled Tribes Act. (Prevention of Atrocities) Act, 1989.

(3.) As per prosecution case, husband of the informant was shot dead in a temple and the informant named the appellant and other co-accused persons who committed the murder of her husband in the background of some earlier dispute.