VIJAYMAL SINGH Vs. THE 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 (hereinafter referred to as the "SC/ST Act") against the refusal of prayer for anticipatory bail vide order dated 29.11.2017 passed in A.B.P No. 822 of 2017 by the learned 1st Additional Sessions Judgecum-Special Judge, Rohtas at Sasaram in connection with Rohtas P.S. Case No. 64 of 2017 registered under Sections 341, 504, 427 of the Indian Penal Code as well as sections 3(i)(r)(s) of the SC/ST Act.

(3.) Allegation is that the appellant abused and assaulted to the informant who is not a member of the scheduled caste. However, the local Mukhiya, who was also along with the informant, was also allegedly abused by the appellants.