MANTU YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned Spl. P.P. 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. 11/2/2022 passed by the learned Exclusive Special Judge, SC/ST Act, Gaya in connection with Barachatti (Mohanpur) P.S. Case No. 775 of 2021 registered for the offences under Ss. 147, 148, 149, 323, 341, 504, 506 and 354(B) of the Indian Penal Code and Ss. 3(1) (s) (r) (w) of the SC/ST (Prevention of Atrocities)Act, 1989.