MANOJ MUKHIYA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The present appeal has been preferred by the appellants under Sec. 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act against the refusal of prayer for anticipatory bail by order dtd. 31/7/2024 passed by learned Special Judge, SC/ST Act, East Champaran at Motihari in connection with Pipra Kothi P.S. Case No. 78 of 2024 registered on 6/4/2024 for the alleged offences under Ss. 147, 149, 341, 323, 325, 447, 354(B), 504, 506 of the Indian Penal Code and Sec. 3 (I) (r) (s) (xi) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(3.) As per the prosecution case, the appellants and other co-accused persons, who were armed with lathi, fatha, iron rod, dragged out the informant from her house and assaulted her. When the mother-in-law of the informant tried to save her, she was also assaulted. The appellant no. 2 Nawal Mukhiya assaulted the informant with iron rod causing fracture on her left hand and clothes of the informant was also torn.