SAHIL KUMAR @ SAHEB KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is an appeal under section 14(A) (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 against the refusal of prayer for anticipatory bail by the learned 1st Additional Sessions Judge, Nawada, in connection with Rajauli Police Station Case No. 362 of 2017 registered under Sections 341/323/307/504/34 of the Indian Penal Code and sections 3(i) (r) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) Learned counsel for the State submits that only 3 to 4 pages of case diary are available and there is no material against the appellant. Allegation is of commission of abuse and assault by taking the caste name of son of the informant.