DILIP YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned counsel for the informant as well as the learned Special Public Prosecutor (for brevity, Special PP) appearing for the State of Bihar.

(2.) The appellants have preferred the present Appeal under Sec. 14 (A) (2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) (for brevity, SC/ST Act) against refusal of his prayer for regular bail vide order dtd. 18/2/2022 passed by Special Judge, SC/ST Act, Gaya in a case registered under Ss. 147, 148, 149, 341, 323, 324, 325, 307 of Indian Penal Code and Ss. 3 (i) (r) (s) of SC/ST Act in connection with Imamganj Police Station (for brevity, PS) Case No 112 of 2020 corresponding to Tr No 81 of 2021, IA No 2 of 2022.

(3.) The appellant's prayer for bail was earlier rejected by this Court on 16/3/2021 in Criminal Appeal (SJ) No 845 of 2021. He had renewed his prayer in Criminal Appeal (SJ) No 3412 of 2021 which was also disposed of on 27/10/2021 for enabling him to renew his prayer for bail before the trial Court. Having done so, now the appellant has filed the instant appeal against the order dtd. 18/2/2022 whereby his prayer for bail has been rejected.