DIN BANDHU SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Since the informant was not related to the deceased, the learned Spl. P.P. was directed to inform the family members of the deceased about the proceeding taking place in this court and learned Spl. P.P. submits that the family members of the were accordingly informed.

(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. 16/9/2022 passed by the learned Additional Sessions Judge-1st -cum- Special Judge, SC/ST (POA) Act, Buxar in connection with Dumraon P.S. Case No. 146 of 2022 registered for the alleged offences under Ss. 394 and 302 of the Indian Penal Code, Sec. 27 of the Arms Act and Ss. 3(2)(v) of the Scheduled Castes and Scheduled Tribes Act.