NAGENDRA RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned Special Public Prosecutor for the State.

(2.) Mr. Bhola Prasad, learned counsel appearing suo motu for the informant.

(3.) Both appellants have preferred the present appeal under Sec. 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act,1989 (for short 'the Act') for setting aside the impugned order dtd. 9/8/2024 passed by the learned Exclusive Special Judge, SC/ST Act-cum-Additional District and Sessions Judge, Vaishali at Hajipur in connection with Jurawanpur P.S. Case No.127 of 2024 registered for the offences punishable under Ss. 126(2), 115(2), 74, 303(2), 352, 351(2)(3) of the Bhartiya Nyaya Sanhita, 2023 (in short 'B.N.S.') as well as Ss. 3(1)(r)(s)(w)(i) and 3(2)(va) of the Act.