SRI MURARI PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is an appeal under section 14A 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 12.01.2018 passed in A.B.P. No.223 of 2018, by the learned Special Judge S.C./S.T. Act, Patna, in connection with Bahadurpur P.S. Case No.244 of 2017, registered under Sections 341, 323, 307, 379, 504/34 of the Indian Penal Code as well as under section 27 of the Arms Act and section 3(1) (r) of the S.C./S.T. Act.

(3.) It appears that similarly situated co-accused, Sumit Kumar has already been allowed anticipatory bail by this Court in Criminal Appeal (SJ) No.1337 of 2018.