RAM PRAVESH YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned Spl.PP for the State.

(2.) The learned counsel for the appellant submits that the appellant is innocent and has been falsely implicated in this case as dispute arose over purchase of some land which the informant also wanted to purchase at lower price. Due to this land dispute, false case has been instituted by the informant to put pressure upon the appellant. The allegations are quite general and no specific overt act has been attributed against this appellant, except that he tried to pull away the informant. Other allegations are of assault with slaps and fists to the husband of the informant. There would be no application of SC/ST (POA) Act against the appellant. Whole occurrence took place in the house of the informant and not in public view. There has been delay in registering of FIR as for an occurrence of 27/2/2021, the FIR has been registered only on 6/3/2021 which creates doubt over the prosecution case. The appellant is in custody since 24/8/2021 and the charge sheet in this case has been submitted.

(3.) Learned Spl.PP opposes the prayer for bail submitting that this appellant is a habitual offender and he was made accused in four other cases of serious nature.