RINKU SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned Spl.PP for the State and learned counsel for the respondent no. 2-informant.

(2.) 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. 29/8/2022 passed by the learned 3rd Additional Sessions Judge-cum-Special Judge (SC/ST Act), Bhagalpur in connection with Special SC/ST Case No. 191 of 2021, arising out of Sabour P.S. Case No. 290 of 2021 registered for the alleged offences under Ss. 341, 323, 325, 379, 504, 506/34 of the Indian Penal Code and Ss. 3(i)(r)(s) of the Scheduled Castes and Scheduled Tribes Act.

(3.) As per the prosecution case, the appellant along with other co-accused persons assaulted the informant and his son-in-law with hockey stick, iron rod etc. and snatched a gold chain worth of Rs.65,000.00 and cash of Rs.20,000.00. They also abused the informant taking his caste name.