VINOD KUMAR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is an appeal under section 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, (hereinafter referred to as the "S.C./S.T. Act") against the refusal of prayer for anticipatory bail vide order dated 23.06.2017 passed in A.B.P. No.1846 of 2017, by learned Special Judge, S.C./S.T. Act, Patna, in connection with Naubatpur P.S. Case No.96 of 2017, registered under Sections 420, 406, 467, 468 of the Indian Penal Code and section 3(1)(V) of the S.C./S.T. Act.

(3.) In the background of non-performance of agreement of sale between the parties, allegation is that the appellant attempted to ravish the informant.