LAWS(PAT)-2018-6-129

NATHUNI SINGH AND OTHERS Vs. STATE OF BIHAR

Decided On June 19, 2018
Nathuni Singh And Others Appellant
V/S
STATE OF BIHAR Respondents

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 against the refusal of prayer for anticipatory bail by the learned 1st Additional Sessions Judge-cum-Special Judge (S.C./S.T. Act) East Champaran at Motihari, in connection with Motihari (Muffasil) Police Station Case No.645 of 2017 registered under Sections 147/148/149/341/342/323/393/353/186/504/506/307 of the Indian Penal Code and sections 3(i) (r) (s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) The specific allegation of commission of assault by taking caste name of the informant, who is a police officer, is against co-accused Shyam Sunder Singh and Jitendra Singh. Allegation against the appellants is general and omnibus.