ASHUTOSH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Priyajeet Pandey, learned Advocate for the appellant and Mr. Binay Krishna, learned Special Public Prosecutor for the State.

(2.) The appellant has challenged the order, dtd. 25/2/2021, passed by the Additional District and Sessions Judge 1st cum Special Judge SC/ST Act, Civil Court, Gopalganj, in connection with 257 of 2021, arising out of Sidhwallia P. S. Case No. 27 of 2021,whereby the prayer made on behalf of the appellant for grant of anticipatory bail for the offences punishable under Ss. 147, 148, 149, 341, 307, 333, 353, 427, 504 and 506 of the Indian Penal Code and Ss. 3 (i) (r) (s) and 3 (2) (V) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, has been rejected.

(3.) The accusation in the F.I.R. is that when the appellant was taken into custody in connection with Gopalganj P. S. Case No. 36 of 2020, which was registered under Ss. 147, 427, 341, 323, 504, 506 and 511 of the Indian Penal Code and Ss. 3 (i) (r) (s) (v) and 3 (2) (ra) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, many persons of the locality managed to take him away from the custody of the police. The police party was abused and attacked by the aforesaid persons.