RAJKUMAR SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned Spl.PP 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.) 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. 4/2/2022 passed by the learned Additional District and Sessions Judge-1st-cum-Special Judge, SC/ST, Bettiah, West Champaran in connection with Chanpatiya P.S. Case No. 551 of 2021, registered for the alleged offences under Ss. 147, 148, 149 and 302 of the Indian Penal Code and Ss. 3 (i), (r), (s), 3(ii), (v-a) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.