DR. ANAND RAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave Granted.

(2.) This appeal at the instance of the accused calls into question the correctness of the final judgment and order in Criminal Appeal No. 3945 of 2025, dtd. 3/7/2025 by the High Court of Madhya Pradesh at Indore. In terms of the impugned judgment, the High Court dismissed the accused's appeal arising out of the proceedings before the learned Special Judge [Hereinafter referred to as 'Trial Court'], Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 [ Hereinafter referred to as 'SCST Act'] whereby his prayer for discharge under Sec. 227 [ SC ATR No. 28/2023] of the Code of Criminal Procedure, 1973 [ Hereinafter referred to as 'CrPC'], was allowed only in part.

(3.) The facts that culminated in the position as above were that on 15/11/2022 while a large congregation of persons had gathered at Bachhadapara, to witness the unveiling and installation of a statue of Bhagwan Birsa Munda - the complainant, namely, Vikas, had witnessed members of JAYS organisation intercept the vehicles of the members of Parliament and Legislative Assembly, as also other district officials, who were arriving at the event, and when they were attempted to be removed by the security, the said persons initiated an altercation and scuffle with them along with pelting stones at the vehicles. One security personnel namely Sandeep Chandel suffered injuries as a result. In the FIR, the persons involved were described as follows:-