Brij Mohan Kumar Yadav vs The State Of Bihar
2021 Latest Caselaw 1540 Patna

    IN THE HIGH COURT OF JUDICATURE AT PATNA
                 CRIMINAL APPEAL (SJ) No 412 of 2021
  Arising Out of PS. Case No.-58 Year-2019 Thana- BAIRIYA District- West Champaran
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BRIJ MOHAN KUMAR YADAV Son of Amarjeet Prasad Yadav @ Amarjeet Yadav Resident of Village- Karamwa Bazar, P.S.- Sugauli, Distt- East Champaran.

... ... Appellant/s Versus The State of Bihar

... ... Respondent/s ====================================================== Appearance :

For the Appellant/s     :        Mr Abhishek Kumar, Advocate
For the Respondent/s    :        Mr.A.G

====================================================== CORAM: HONOURABLE MR JUSTICE MADHURESH PRASAD

ORAL JUDGMENT

Date : 18-03-2021

Heard learned counsel for the appellant and the learned

Special PP for the State.

2 The appellant has preferred the present Appeal under

Section 14 A (2) of Scheduled Castes and Scheduled Tribes

(Prevention of Atrocities) Act, 1989 (for brevity, SC/ST Act)

against the refusal of his prayer for regular bail vide order dated

18.03.2020 passed by Additional Sessions Judge I -cum- Special

Judge, SC/ST Act, East Champaran at Motihari in a case registered

under Section 376 of Indian Penal Code, Section 4 of Protection of

Children from Sexual Offences Act and Sections 3 (i) (r) (w) of Patna High Court CR. APP (SJ) No.412 of 2021 dt.18-03-2021

SC/ST Act in connection with Bairiya Police Station Case No 58

of 2019.

3 Prayer for bail was earlier rejected by this Court under

order dated 20.08.2019 (Annexure 1).

4 As per report received from the trial Court, pursuant

to the last order, it appears that the appellant's examination under

Section 313 of Criminal Procedure Code has already been

concluded and the trial is pending only for evidence on behalf of

the defence.

5 In view of the advance stage of the trial, in the

background of earlier rejection of prayer for bail after

consideration on merits, this Court is not inclined to allow the

prayer. The same is rejected.

6 Accordingly, the appeal is dismissed.

7 The trial Court is directed to expedite the trial without

any undue delay or unnecessary adjournments.

(Madhuresh Prasad, J) M.E.H./-

AFR/NAFR                  NAFR
CAV DATE                    NA
Uploading Date          19.03.2021
Transmission Date       19.03.2021