DHANANJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned APP 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 of resumption of physical filing and physical removal of defect.

(3.) This is an appeal under Sec. 14(A)(2) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 against the refusal of prayer for bail vide order dtd. 21/2/2022 passed by the learned Additional Sessions Judge III-cum- Special Judge (SC and ST), Biharsharif, Nalanda, in connection with G.R. No. 834 of 2020 arising out of Chandi P.S. Case No. 57 of 2020 registered for the alleged offences under Sec. 302 of the Indian Penal Code and Sec. 27 of the Arms Act and Ss. 3(i) (r) (s), 3(2)(v)(va) of the SC/ST Act.