SATYENDRA YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as learned counsel for the State.

(2.) This is the fourth attempt of the appellant to seek bail from this Court, as his prayer for bail was earlier rejected vide order dtd. 15/9/2023 passed in Criminal Appeal (SJ) No. 25 of 2022 and thereafter Criminal Appeal (SJ) No. 924 of 2023 preferred by the appellant was dismissed as not pressed vide order dtd. 26/4/2023 and Criminal Appeal (SJ) No. 3762 of 2023 was dismissed as withdrawn vide order dtd. 1/9/2023.

(3.) The present appeal has been preferred by the appellant 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. 31/8/2023 passed by learned Exclusive Special Judge, SC/ST (Prevention of Atrocities Act), Nawada, in connection with Special (H) Case No. 225 of 2020 arising out of Rajauli P.S. Case No. 460 of 2020 registered for the alleged offences under Ss. 302, 201/34 of the Indian Penal Code and Sec. 3(1)(r)(s), 3(2)(v) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.