MUKESH BHAGAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is an appeal under Section 14 A (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 (hereinafter referred to as the "SC/ST Act") against the refusal of prayer for regular bail vide order dated 22.05.2019 passed by the learned 1st Additional Sessions Judge-cum-Special Judge, Araria in Special (SC/ST) Case No.193 of 2017, arising out of Bhargama Police Station Case No.103 of 2017 registered under Sections 147, 148, 149, 341, 323, 307, 379, 504 of the Indian Penal Code as well as Section 27 of the Arms Act and Section 3(i)(r) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(3.) The appellant is main assailant of Mauji Lal Ram by causing firearm injury. He is in custody since 28.04.2018.