RAJNANDAN PANDIT Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is an appeal under Section 14 (A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 (hereinafter referred to as the " S.C/S.T Act") against the refusal of prayer for regular bail by the learned Additional District Judge-1st-cum-Special Judge, POCSO Act, Gaya in POCSO Case No.34 of 2018, arising out of Fatehpur P.S. Case No.75 of 2018 registered under Sections 376/511/34 of the Indian Penal Code as well as under Section 12 of POCSO ACT and Section 3(1)(w)(i)(ii) of the S.C./S.T. Act.

(3.) Allegation is that the appellant and co-accused attempted to outrage the modesty of the informant.