RAJU KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Ms. Vaishnavi Singh, learned counsel for the appellant and Mr. Sadanand Paswan, learned Special Public Prosecutor for the State.

(2.) This is the second attempt wherein the appellant is renewing his prayer for bail by filing the instant appeal under Sec. 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act against the refusal of prayer for bail vide order dtd. 10/1/2023 passed by learned A.D.J.-I-cum-Special Judge, SC/ST, Katihar in Muffasil P.S. Case No. 101 of 2021 registered under Ss. 302, 120B read with 34 of the Indian Penal Code, Sec. 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and Ss. 25(1-b)a, 26 and 35 of the Arms Act.

(3.) Earlier, the prayer for bail of the appellant was rejected vide order dtd. 20/5/2022 passed in Cr. Misc. No. 58750 of 2021 after taking into consideration the fact that there is confession leading to recovery, apart from the fact that during course of investigation, complicity of the informant has been found and she has also been made accused in this case.