RAVINDRA THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal has been filed against the order of refusing bail dated 23.08.2016 passed in B.P. No. 492/2016, by the learned 1st Additional District and Sessions Judge, Buxar, in connection with Buxar SC/ST P.S. Case No. 13/15 dated 03.04.2015, registered under Sections 341, 323, 436, 504 of the Indian Penal Code, and Sec. 3 (1) (X) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities)Act,1989, (hereinafter referred to as 'the Act').

(2.) In course of hearing, the Learned Single Bench of this Court vide order dated 19.01.2017 passed in the present appeal, has referred the matter to be decided by a Division Bench in view of substituted Sec. 14 and inserted Sec. 14-A of the Act.

(3.) The Learned Single Bench has referred this matter before the Division Bench for deciding the issue as formulated in paragraph 2 of the order 19.01.2017 passed in the present appeal, which reads thus: