HARERAM YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Let the defect(s), as pointed out by the office, be removed within a period of four weeks from today.

(2.) Heard learned counsel for the appellant and learned Spl. P.P. for the State as well as learned counsel for the informant.

(3.) The instant appellant has filed the instant appeal against the order dtd. 5/10/2021 passed by the learned Special Judge, SC/ST (POA) Act, Begusarai arising out of Khodawandpur P.S. Case No. 169 of 2021 registered under Ss. 147, 148, 149, 341, 323, 307, 504, 506 of the Penal Code, 1860 and Sec. 3(i)(r)(s)/3(2)(va) of the SC and ST (POA) Act whereby and whereunder the prayer for bail of the appellant was rejected.