SAROVAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Let the defect (s), as pointed out by the office, be removed within a period of four weeks from the date or 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 abil by order dtd. 19/1/2022 passed by learned Additional Sessions Judge-3-cum-Special Judge (SC/ST) Act, Nalanda at Biharsharif in connection with Bind P.S. Case No. 14 of 2021 registered for the alleged offences under Ss. 302, 120B and 34 of the Indian Penal Code and Ss. 3 (1)(r)(s)/3 (2)(v) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.