VISHNUDAS MAHANT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Proceeding through video conferencing.

(2.) The appellant has preferred this criminal appeal under Section 14(A)(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 for grant of anticipatory bail, as he apprehends his arrest in connection with Crime No.21/2020, registered at Police Station - Chhal, District Raigarh (C.G.) for the offence punishable under Sections 294, 506-B, 323, 326/34 IPC and Section 3(2)(v a) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocity), Act, 1989.

(3.) The prosecution story, in brief, is that complainant Shiv Prasad Gond, who is a member of Scheduled Tribe, lodged a report at police station Chhal, alleging therein that when his uncle Bhanwar Singh Gond went to construct the drainage in the field, where co-accused Shivdas Mahant was also working with his brothers, asked victim Bhanwar Singh as to why he is constructing drainage in his field and used filthy language. It is alleged that when the quarrel took place between the parties, the present applicant assaulted victim Bhanwar Singh Gond with axe and also threatened to kill her. Based on this FIR has been registered against the applicant.