MANOJ PRASAD Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Learned counsel for the appellant submits that the present criminal appeal has been filed against the order dtd. 9/2/2023 passed by learned I/c Special Judge, Exclusive Special Court SC/ST (POA) Act, Nawada in connection with Regular Bail Petition No. 207 of 2023 arising out of Warisaliganj P.S. Case No. 408 of 2022 dtd. 24/7/2022 lodged under Sec. 147, 148, 149, 341, 323, 504, 506, 354(B) and 302 of I.P.C., Sec. 3(i)(r)(s) of SC/ST (Prevention of Atrocities) Act and Sec. 27 of the Arms Act.

(3.) As per prosecution, F.I.R. has been lodged against 17 named accused persons including the present appellant. It has been alleged that all the accused persons have entered in the house of the informant and specific allegation against one accused namely Brajesh Mahto to shot on the chest of the nephew of the informant due to which he died on spot.