ASHISH PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) At the outset, Mr. P.K. Shahi, learned Senior Counsel representing the appellant submits that the appellant has filed a supplementary affidavit stating therein that he has got nine criminal antecedents and that in all those cases he is on bail except Sl. no. 9. To that extent paragraph '3' of this application stands modified.

(2.) Heard Mr. P.K. Shahi, learned Senior Counsel assisted by Mr. Shankar Kumar, learned Advocate for the appellant and Mrs.Usha Kumari 1, learned Special P.P. for the State.

(3.) The appellant in the present case is seeking setting aside of the order dtd. 15/4/2021 passed in SC/ST (B.P. No. 1550 of 2021) arising out of Ara Town PS. Case No. 248 of 2020 registered for the offence punishable under Ss. 302, 387, 34 of the Indian Penal Code, Sec. 27 of the Arms Act and Sec. 3(2) of the Scheduled Castes and Scheduled Tribes Act by learned 1st Additional Sessions Judge-cum-Special Judge, SC/ST Act, Bhojpur, Ara whereby and whereunder the prayer for regular bail of the appellant has been rejected. He is in custody since 13/7/2020.