AMAN KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned A.P.P. for the State.

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

(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 vide order dtd. 2/6/2022 passed by the learned Additional Session Judge III-cum-Special Judge, SC/ST Act, Saran in connection with Chapra Muffasil P.S. Case No. 91 of 2022 registered for the alleged offences under Ss. 302, 120(B) and 34 of the Indian Penal Code and Sec. 27 of the Arms Act and Ss. 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.