KAILASH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(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. 25/4/2022 passed by the learned Exclusive Special Judge, SC/ST, Gaya in connection with Delha P.S. Case No. 141 of 2021, registered for the alleged offences under Ss. 376, 379, 506 and 34 of the Indian Penal Code and Ss. 3 (2) (va) of the Scheduled Castes and Scheduled Tribes Act.

(3.) The learned senior counsel for the appellant submits that it is a case of consensual relationship between two adults.