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

(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. 28/4/2022 passed by the learned Exclusive Special Judge SC/ST Act, Gaya in connection with Mahila P.S. Case No. 24 of 2022, registered for the alleged offences under Ss. 354(A), 354(C) and 354(D) of the Indian Penal Code, Ss. 67/67A of the I.T. Act and Ss. 3 (i)(r)(s)(w) (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Attrocities ) Act, 1989.

(3.) As per the prosecution case, the appellant is a police official and he was investigating officer of Delha P.S. Case No. 141 of 2021. The informant of this case is also informant of Delha P.S. Case No. 141 of 2021 and allegation against the appellant is that he demanded sexual favour and money from the informant for making proper investigation in Delha P.S. Case No. 141 of 2021. The informant further alleged that he sent obscene video clip on whats-app number of the informant.