ANUJA DANIEL Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Instant appeal under Sec. 14A (2) of the SC/ST (Prevention of Atrocities) Amendment Act, 2015 has been filed against the order dtd. 21/12/2018 passed in A.B.P. No. 9299 of 2018 by learned Additional Sessions Judge-IV-cum-Special Judge, SC/ST, Patna, whereby and whereunder prayer of anticipatory bail of the appellant apprehending arrest in connection with F.I.R. No. 847 of 2018, dtd. 4/12/2018, registered at Police Station Shastrinagar under Ss. 306, 120(B), 509 of the Indian Penal Code and Sec. 3(v) of the SC/ST Act has been rejected.

(2.) I have heard learned counsel for the appellant and learned Additional Public Prosecutor for the State. I have also gone through the relevant record of the case, necessary for adjudication of this appeal.

(3.) The allegations are serious in nature. On 28th of March, 2019 this Court had passed the following order:- 'Earlier case diary was called for vide order dtd. 5/3/2019. However, it appears that requisition could not be sent for the same. In the said circumstances, call for the case diary and put up this case on 19/4/2019. In the meantime, no coercive step shall be taken against the petitioner in connection with Shastri Nagar P.S. Case No. 847 of 2018, pending in the court of Additional Sessions Judge-IV-cum-Special Judge, SC/ST Act, Patna.