GOLU PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned Spl. PP for the State.

(2.) This is an appeal under Section 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act against the refusal of prayer for bail vide order dated 30.03.2019 passed by learned Special Judge,Excise Act, Bhojpur at Ara in Excise Case No. 277 of 2019 arising out of Tarari P.S. Case No. 17 of 2019 registered under Sections 341, 307, 447, 504 and 506/34 of the Indian Penal Code, Sections 3(1)(r)(s)/3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, Sections 25(1-b)a, 26, 27 and 35 of the Arms Act and Sections 37(b)(c) of the Bihar Prohibition and Excise Act.

(3.) Appellant and co-accused Lakhan Pandey are said to have demanded back Rs. 15000/- taken by the informant in inebriated condition slating him and on protest made by the informant appellant resorted firing in air. On the congregation of the villagers, appellant was apprehended while Lakhan Pandey taking pistol from the appellant made good his escape and after concealing the same he again arrived there and was apprehended by the villagers. Informant and villagers recovered two live cartridges and two empty cartridges from their possession and informant handed over the same to the police.