AWADHESH KUMAR SINHA, SON OF LATE BASUDEO SINHA, RESIDENT OF VILLAGE GIRHINDA PROFESSOR COLONY, WARD NO. 19, POLICE STATION SHEIKHPURA, DISTT. SHEIKHPURA AT PRESENT HEAD CLERK NAGAR PARISHAD SHEIKHPURA, DISTT. SHEIKHPURA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Zeyaul Hoda, learned counsel for the appellant and Mr. Syed Ashfaque Ahmad, learned Additional Public Prosecutor for the State.

(2.) This appeal under Sec. 14-A (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Act') has been filed against the order dated 9.9.2016 passed by the learned 1st Additional District and Sessions judge, Sheikhpura, in Complaint Case No. 23C of 2016 by which the learned 1st Additional Sessions Judge-cum-Special Court has rejected the application for grant of pre-arrest bail of the appellant in a case in which cognizance of the offence was taken on 15.2.2016 by the learned Additional Chief Judicial Magistrate-I, Sheikhpura, under Sections 323, 341, 504, 506, 379/34 of the Indian Penal Code and Sec. 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act. (for short 'the Act').

(3.) It has been submitted by the learned counsel for the appellant that the appellant has been framed illegally by the complainant in a case in which the ingredients of the offence punishable under Sec. 3(1) (x) of the Act are not attracted.