VIKASH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned Spl.PP for the State.

(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 by order dtd. 23/6/2022 passed by learned Additional Sessions Judge-3-cum-Special Judge (SC/ST) Act, Nalanda at Biharsharif in connection with Chandi P.S. Case No. 57 of 2020 registered for the alleged offences under Sec. 302 of the Indian Penal Code and Ss. 3 (1) (r) (s), 3 (2) (v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and Sec. 27 of the Arms Act.

(3.) Having regard to the facts and circumstances and considering the submission made on behalf of the parties and distinct lack of substantive material against the appellant and also considering grant of bail to co-accused Vikash Yadav by a Co-ordinate Bench, the appellant is directed to be released on bail on furnishing bail bond of Rs.20,000.00 (twenty thousand) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge-3-cum-Special Judge (SC/ST) Act, Nalanda at Biharsharif in connection with Chandi P.S. Case No. 57 of 2020, subject to the conditions mentioned in Sec. 437(3) of the Cr.P.C. and the following conditions: