SAKALDEO YADAV YADAV, S/O RAJVALLAM @ RAJ BALLABH SINGH @ RAJ BALLABH YADAV AND OTHERS 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) Act, 1989, (hereinafter referred to as the "S.C./S.T. Act") against the refusal of prayer for anticipatory bail vide order dated 15.03.2018 passed in A.B.P. No.328 of 2018, by the learned Additional Sessions Judge-1st, Jehanabad, in connection with Banshi P.S. Case No.47 of 2017, registered under Sections 341, 323, 337, 379, 354(B), 307, 504/34 of the Indian Penal Code and section 3(1)(R)(S) of the S.C./S.T. Act.

(3.) A civil suit is going on between the parties. There is case and counter case.