SULEKHA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since both the appeals arise out of common order passed by the learned 1st Additional Sessions Judge -cum-Special Judge, SC/ST, Banka in connection with G.R. Case No. 17 of 2022 arising out of Dhankund P.S. Case No. 28 of 2022, as such, they have been taken up together and are being disposed of by this common judgment.

(2.) Heard learned counsels for the appellants and learned Special P.P. for the State.

(3.) These are the appeals 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. 13/7/2022 passed by the learned 1st Additional Sessions Judge -cum-Special Judge, SC/ST, Banka in connection with G.R. Case No. 17 of 2022 arising out of Dhankund P.S. Case No. 28 of 2022, registered for the alleged offences under Ss. 302, 201/34 of the Indian Penal Code and Sec. 3(2)(Va) of the Scheduled Castes and Scheduled Tribes (POA) Act.