DAYANAND YADAV @ DAYANAND 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 (hereinafter referred to as the " S.C/S.T Act") against the refusal of prayer for regular bail by the learned IVth Addl District Judge-cum-Special Judge, S.C./S.T. Act, Bhagalpur in Pirpainty P.S. Case No.336 of 2017 registered under Sections 302, 201, 120 (B) of the Indian Penal Code as well as under sections 3(2)(v) of the S.C./S.T. Act.

(3.) The informant got news that his son has been killed in a motor accident. When the informant reached at the place of occurrence the dead body was already sent for post-mortem. The informant suspected that since the deceased had differences with a particular community to which the appellant belonged, the appellant took the deceased from the house and managed his murder.