MAHESH PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel tor the petitioners, the State and the learned counsel appearing on behalt of opposite party no. 2.

(2.) THE petitioners apprehend arrest in a prosecution under sections 406, 420 and 120B of the Penal Code read with Section 3(1)(X) ot the Scheduled Castes and Scheduled Tribes Prevention of Attrocities Act.

(3.) LEARNED counsel for the complainant would allege that there would be one more prosecution against the petitioners in Hajipur Town P.S. Case No. 510 of 2002. It was further urged that there would be allegation against the petitioners under the S.C. & S.T. Prevention of Attrocities Act and therefore the application for anticipatory bail would not lie.