Anant Bijay Singh, J. - (1.) Heard learned counsel appearing for the parties.
(2.) All the four appellants have preferred the instant appeal under Section 14A of the SC/ST (Prevention of Atrocities) Act being aggrieved and dissatisfied with the order dated 17.05.2017 passed in A.B.P. No.436 of 2017 in connection with Jasidih P.S. Case No.364 of 2016, by the learned Addl. Sessions Judge- Ist cum Special Judge, Deoghar, lodged under Sections 147, 148, 341, 447, 323, 467, 468, 420, 354(B), 379 of the Indian Penal Code and Under Sections 3(X) of the S.C./S.T. (Prevention of Atrocities) Act and cognizance has been taken under Sections 3(II)(x) of the S.C. & S.T. Prevention of Atrocity Act whereby learned Special Judge has rejected prayer for grant of anticipatory bail.
(3.) The aforesaid case being S.C./S.T. No.169 of 2016 has been lodged before the court learned Special Judge, Deoghar, alleging therein that she has been in possession of the land detail has been mentioned in Para-2 of the complaint petition and the accused persons/ appellants herein after creating forge and fabricated documents tried to dispossess the informant from the land, in question for which litigations are going on in between the parties.;