BALESHWAR RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Let the defect(s), as pointed out by the office, be removed within a period of our weeks from today.

(2.) Heard learned counsel for the Appellants and learned Spl. P.P. for the State.

(3.) The instant appeal has filed against the order dtd. 15/1/2022 passed by the Learned Additional District and Sessions Judge 1st cum Special Judge, Lakhisarai in connection with Halsi Ramgarh Chauk P.S. Case No. 02 of 2022 registered for the offences under Ss. 379, 307/34 of the Indian Penal Code read with Sec. 27 of the Arms Act and Sec. 3(1) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 whereby and whereunder the prayer for bail of the Appellants was rejected.