BHUNESHWAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the Appellant, 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.

(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. 26/10/2021 passed by learned 1st Additional Sessions Judge-cum-Special Judge (SC/ST) Act, East Champaran, Motihari in connection with Harsidhi P.S. Case No. 147 of 2021 registered for the alleged offences under Ss. 302, 201, 120B and 34 of the Indian Penal Code and Sec. 3 (2)(v) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.