CHANDAN MANJHI 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 "SC/ST Act") against the refusal of prayer for anticipatory bail by the learned 1st Additional Sessions Judge, Nawada in Kawakol P.S. Case No. 33 of 2016 registered under Sections 341, 323, 307, 504, 506, 302/34 of the Indian Penal Code as well as Sections 3(1)(x)(xi), 3(ii)(v) of the SC/ST Act.

(3.) Submission of the learned counsel for the appellant is that allegation of commission of sexual harassment is against other named accused persons. Simple allegation against the appellant is of helping in the occurrence of assault to other co-accused. Appellant is also a member of the scheduled caste.