DHANANJAY SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned A.P.P. for the State.

(2.) ALLEGEDLY , the informant went at the residence of the petitioners, demanded his wages to which petitioner no. 3 advised him to come in the evening but when the informant again demanded, the petitioners abused him saying " Shala Harijan" and assaulted him with fist, kick and brick blow and further petitioner no. 3 assaulted by throwing brick.

(3.) LEARNED A.P.P. opposes the prayer of privilege of pre arrest bail and submits that Section 18 of the Scheduled Castes and the Scheduled Tribes (Prevention of atrocities) Act, 1989 bars pre arrest bail. In this connection he has relied upon a decision of the Supreme Court in the case of Bachu Das -v -State of Bihar & ors., reported in : (2014) 3 Supreme Court Cases 471.