RAVINDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Instant appeal under Section 14A (2) of the SC/ST (Prevention of Atrocities) Amendment Act, 2015 has been filed against the order dated 08.02.2019 passed in A.B.P. No. 591 of 2019, by learned Special Judge, SC/ST (Atrocity Redressal) Act, Patna, whereby and whereunder prayer of anticipatory bail of the appellants apprehending arrest in connection with Special Case No. 444 of 2017 dated 12.06.2017, registered in the court of Special Judge, SC/ST Act, Patna under Sections 138 of the Negotiable Instruments Act; Sections 420, 468, 323, 506 of the Indian Penal Code and Sections 3(1)(r)/3(1)(s), 3(2) (v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 has been rejected.

(2.) I have heard learned counsel for the appellants 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. Allegedly the accused/appellants uttered the following words:-