SANTOSH MANJHI 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.

(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. 2/11/2021 passed by the learned Additional Sessions Judge-III-cum-Special Judge SC/ST(POA) Act, Muzaffarpur in connection with Gaighat P.S. Case No. 387 of 2021, registered for the alleged offences under Ss. 328, 376 and 34 of the Indian Penal Code sec (2) (va) of the Scheduled Castes and Scheduled Tribes Act and Sec. 67 of the I.T. Act.