KRISHNA MAHTO 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.

(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 Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 against the refusal of prayer for bail by order dtd. 24/2/2022 passed by the learned 3rd Additional District and Sessions Judge-cum-Special Judge, SC/ST (POA) Act, Saran at Chapra in connection with Chapra Mufassil P.S. Case No. 515 of 2021, registered for the alleged offences under Ss. 341, 323, 324, 325, 307, 504 and 34 of the Indian Penal Code and Ss. 3 (i)(r)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.