RAJU YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned senior counsel for the appellant, learned Spl. P.P. for the State and learned counsel for the respondent no.2.

(2.) Let the defect (s) if any, as pointed out by the office, be removed within a period of four weeks.

(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. 16/7/2022 passed by the learned Additional District and Sessions Judge, 1st-cum-Special Judge (SC and ST), Bettiah, West Champaran in connection with Bagaha Mahila P.S. Case No.39 of 2022, registered under Ss. 376, 313 of the Indian Penal Code and Sec. 3 (i) (r) (s) (w), 3 (ii) (va) of the SC/ST (POA) Act.