RAJESH KHANA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned Spl.PP for the State.

(2.) This is the second attempt of the appellant to seek bail from this Court as his prayer for bail was earlier rejected vide order dtd. 22/9/2022 passed in Cr. Appeal (SJ) No.1953 of 2022.

(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 vide order dtd. 9/6/2023 passed by the learned Exclusive Special Court, SC/ST Act, Patna in connection with Shahpur P.S. Case No.93 of 2022, registered for the alleged offences under Ss. 377, 504, 506 of the Indian Penal Code and Sec. 3 (2)(v), 3(i)(xii) and 3(i)(xi) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.