SIYA RAM PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is an appeal under section 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, (hereinafter referred to as the "S.C./S.T. Act") against the refusal of prayer for anticipatory bail vide order dated 24.01.2018 passed in A.B.P. No.170 of 2017, by the learned 1st Additional Sessions Judge, Madhubani, in connection with G.R. Case No.2022 of 2016, arising out of Ladaniya P.S. Case No.115 of 2016, registered under Section 302/34 of the Indian Penal Code and Section 3(II)(V) of the S.C./S.T. Act.

(3.) Submission of the learned counsel for the appellant is that though there is allegation of commission of assault against the appellant also, which resulted in death of Mungiya Devi, the mother of the informant. However, the postmortem report would reveal that the Doctor did not find any external injury.