TEJ NARAYAN YADAV Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is an appeal under section 14A (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 anticipatory bail vide order dated 13.02.2018 passed in A.B.P. No.120 of 2018, by the learned 1st Additional Sessions Judge-cum-Special Judge (POA) Act, Araria, in connection with Araria SC/ST P.S. Case No.04 of 2017, Special Case No.80 of 2017, registered under Sections 323, 324, 504, 506/34 of the Indian Penal Code and section 3(i) (r) of the S.C./S.T. Act.

(3.) The occurrence of abuse and assault was allegedly committed by the appellant against the informant, when the informant had gone to PDS shop of the appellant to purchase commodity but the appellant supplied less ration.