SATYENDRA YADAV Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Let the defect (s), as pointed out by the office, be removed within a period of four weeks from the date of resumption of physical filing and physical removal of defect.

(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 vide order dtd. 17/11/2021 passed by the learned 1st Additional Sessions Judge-cum-Special Judge, SC/ST (POA) Act, Nawada, in connection with Rajauli P.S. Case No. 460 of 2020 (Special Case No.225 of 2020), registered for the alleged offences under Ss. 302, 201/34 of the Indian Penal Code and Sec. 3 (1)(r) (s), 3 (2) (v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.