PRASHURAM SINGH Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) FROM the allegations made in the FIR, prima facie, offence under sections 3/4 of S.C. and S.T. (Prevention of Atrocities) Act, 1989 is made out. Thus, as per section 18 of the aforesaid Act, this anticipatory bail application is not maintainable. Accordingly, this anticipatory bail application is dismissed as not maintainable.