JUDGEMENT
S.KUMAR, J. -
(1.)Heard learned counsel for the parties.
(2.)Learned counsel for the Appellants submit that Appellant No. 1 Pintu Poddar has been arrested, hence, he does not intend to press the anticipatory bail application of Appellant No. 1, as such this application so far it relates to Appellant No. 1 is dismissed as having become infructuous.
(3.)This is an appeal under Section 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 against the refusal of prayer for anticipatory bail by order dated 27.08.2019 passed by learned learned Additional Sessions Judge-1st cum Special Judge, SC/ST Act, Khagaria, in connection with Khagaria Gangaur P.S Case No. 554 of 2019 corresponding to G.R. No. 2123 of 2019 registered under Sections 341, 323, 504, and 147 of the IPC and Section 3(1)(r) of SC/ST (Prevention of Atrocities) Act was added.
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