KALAWATI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellant has filed the present appeal under Sec. 14A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act (for short 'the Act') against the order dtd. 3/3/2021 passed by the learned Special Judge, SC/ST (P.O.A.) Act, Begusarai in A.B.A. No.350 of 2021 arising out of Cheria Bariarpur P.S. Case No.40 of 2020 registered under Ss. 302/34, 341, 323 and 504 of the Indian Penal Code as well as Ss. 3(i)(r)(s)(w) and 3(2)(v) of the Act.

(2.) The prayer for grant of pre-arrest bail of the appellant was earlier rejected by the learned Special Judge against which, she had filed an appeal under Sec. 14A(2) of the Act vide Criminal Appeal (SJ) No.1890 of 2020, which was dismissed vide order dtd. 5/2/2021.

(3.) A perusal of the first information report would demonstrate that the appellant along with four others abused the informant and her mother by taking their caste name and assaulted them, as a result of which, the mother of the informant died.