RAMA SHANKAR SINGH, SON OF LATE BISHESHWAR SINGH @ MOTOR SINGH @ VISHESHWAR PRASAD SINGH AND OTHERS 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 Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 against the refusal of prayer for anticipatory bail by the learned Sessions Judge, Purnea, in connection with Dhamdaha Police Station Case No. 110 of 2017 registered under Section 302/34 of the Indian Penal Code. Subsequently, section 3(i) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, was added.

(3.) The FIR would reveal that the allegation against the appellants is that they are suspected to have committed murder of the mother of the informant for land dispute.