ANKIT KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ansul, learned counsel appearing on behalf of the appellant and Ms. Usha Kumari 1, learned Spl. PP for the State. Despite valid service of notice none appeared for opposite party no.2.

(2.) The appellant has preferred this appeal under Sec. 14(A) (2) of the Schedule Caste/Schedule Tribe, Prevention of Atrocities Act, (hereinafter referred to as 'SC/ST Act') against the order dtd. 13/4/2023 passed by learned Additional District and Sessions Judge-I-cum-Special Judge, SC/ST Act, Purnea in connection with Special SC/ST Case No. 94 of 2021/CIS No.94 of 2021 arising out of K. Hat P.S. Case No.372 of 2021, registered for the offences punishable under Ss. 364A, 302, 201, 120B and 34 of the Indian Penal Code and Ss. 3(2)(v) of the SC/ST Act whereby the prayer for grant of regular bail of the appellant has been rejected.

(3.) This is the second attempt made by the appellant as earlier the appeal preferred by him has been turn down by this Court vide order dtd. 4/8/2022 passed in Cr. APP (SJ) No.4423 of 2021 after taking into consideration the gravity of the offence of kidnapping for ransom and murder in a planned manner.