AKHILESH YADAV Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is an appeal under Section 14 (1) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 1989 (hereinafter referred to as the " S.C/S.T Act") against the refusal of prayer for regular bail by the learned Additional District and Sessions Judge 1st-cum-Special Judge, Nawada, in Sirdala P.S. Case No.329 of 2017 registered under Sections 302, 201, 34 of the Indian Penal Code as well as under section 3(2)(v) of the S.C./S.T. Act.

(3.) According to the F.I.R., the deceased was a Maid in the house of the appellant. Subsequently, physical relation developed between the two. The deceased allegedly gave birth to a male child. Thereafter, the appellant refused to marry with her. Subsequently, the deceased lodged a case under Section 376 of the Indian Penal Code against the appellant.