MUSTAFA MIAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned APP for the State.

(2.) The appellants have moved the Court seeking prearrest bail in connection with Bettiah Town SC/ST PS Case No. 68 of 2018 dated 27.12.2018 instituted under Sections 323, 341, 324, 307, 504/34 of the Penal Code, 1860 and Section 3(i)(r)(ii)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as the 'Act').

(3.) The allegation against the appellants is of assault and against appellant no. 1 of putting a pistol in the mouth of the informant whereas, against the appellant no. 3, of giving a farsa blow on the head.