KUNDAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the State.

(2.) Let the defect (s), as pointed out by the office, be removed within a period of four weeks from the date or 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 by orders dtd. 24/3/2022 and 7/5/2022, respectively passed by learned Exclusive Special Judge SC/ST (POA) Act, Begusarai in connection with Cheriya Bariyarpur P.S. Case No. 40 of 2020 registered for the alleged offences under Ss. 341, 323, 504, 302 and 34 of the Indian Penal Code and Ss. 3 (i) (r) (s), (w) and 3 (2) (v) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.