MANJU DEVI AND ORS. Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The appellants seek pre-arrest bail in connection with Katihar SC/ST P.S. Case No. 02 of 2019 registered under Sections 323, 341, 379, 504, 406 and 420/34 of the Indian Penal Code and Section 3(i)(s)(r) of the SC/ST Act.

(3.) Appellant Baijnath Gupta is said to have taken Rs. 1 lac in the name of executing land to the informant on different dates till December 2017, but in vain. When the informant, his wife, mother and others went to his house, all the appellants who happen to be Baijnath Gupta and his wife and sons slated them in the name of their caste and also assaulted them and snatched their belongings.