MANISH SINGH Vs. STATE OF BIHAR
LAWS(PAT)-2022-9-34
HIGH COURT OF PATNA
Decided on September 29,2022

MANISH SINGH Appellant
VERSUS
STATE OF BIHAR Respondents

JUDGEMENT

- (1.)Let the defect(s), as pointed out by the office, be removed within a period of four weeks from today.
(2.)Heard learned counsel for the appellants, learned counsel for respondent no. 2 and learned Special Public Prosecutor for the State.
(3.)The instant appeal has been preferred by the appellants against the order dtd. 20/4/2022 passed by the learned 1st Additional Sessions Judge cum Special Judge, Kaimur at Bhabua whereby the prayer for bail of the appellants in connection with Mohania P.S. Case no. 141 of 2022 registered under Ss. 341, 324, 307, 504, 506, 34 of the Indian Penal Code, 27 of the Arms Act and Sec. 3(i)(r)(v) of the SC/ST, Act was rejected.
As per prosecution case, appellants and others in drunken condition abused the informant by saying caste name. It is further alleged that appellants and other made firing upon the informant.



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