DABLOO KUMAR YADAV Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The appeal is barred by limitation. The delay is explained in I.A. No.98 of 2018 filed under Section 5 of the Limitation Act.Hence, the delay in filing of this appeal is Patna High Court CR. APP (SJ) No.3426 o f 2017 (6) dt.13-03-2018 condoned.Heard learned counsel for the parties.

(2.) This is an appeal under Section 14(A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 against the refusal of prayer for anticipatory bail by the learned Additional Sessions Judge 1st -cum-Special Judge (S.C./ S.T. Act ), Darbhanga, in Sadar Police Station Case No.190 of 2016 registered under Sections 147 / 148 / 149 / 341 / 323 / 354 / 379 / 324 of the Indian Penal Code and Sections 3(i) (x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.

(3.) The occurrence of abuse and assault took place for political rivalry.The doctor has found simple injury and the allegation of commission of abuse by taking caste name is general and omnibus.