UMESH PASWAN 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 " S.C/S.T Act") against the refusal of prayer for regular bail by the learned 10th Additional Sessions Judgecum-Special Judge, S.C./S.T. (POA) Act, Muzaffarpur, in G.R. Case No.436 of 2016, arising out of Sadar P.S. Case No.436 of 2016, registered under Sections 147, 148, 149, 448, 341, 323, 342, 325, 326, 337, 307, 379, 302, 120(B) of the Indian Penal Code as well as under sections 3(i)(x) of the S.C./S.T. Act.

(3.) The specific allegation against the appellant is of commission of assault with sharp cutting weapon at the back of the head. The Doctor has recorded sharp cut injury at the left side of the head. Besides other injuries are alleged against other named persons.