MUKESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(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.) The appeal has been preferred for setting aside the impugned order dtd. 27/10/2021 passed by learned Exclusive Special Judge, (SC/ST), Gaya in connection with Rampur P.S. Case No. 53 of 2021 registered for the offences under Ss. 307, 386, 323, 341 of the Indian Penal Code, Sec. 27 of the Arms Act and Ss. 3(1)(r)(s), 3(2V) of the SC/ST (POA) Act, by which prayer for bail of the appellant has been rejected.