KRIPASHANKAR JAISWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The appellant has preferred this criminal appeal under Sec. 14(A)(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 for grant of anticipatory bail, as he is apprehending his arrest in connection with Crime No. 04/2021, registered at Police Station-AJAK, Gariyaband, District Gariyaband (C.G.) for the offence punishable under Ss. 294, 506, 384 IPC and Sec. 3(2)(VA) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocity), Act, 1989 (for short 'the Act, 1989).

(2.) The allegation against the present appellant is that on 16/6/2021 he stopped the construction work of road which was being carried out in village Medkidabari saying that the same will be started if the Sarpanch comes. When Sarpanch came to the spot, the appellant started quarreling with her in the name of mother and father and also uttered casteism word. Based on this FIR has been registered against the applicant.

(3.) Learned counsel for the appellant submits that the appellant is innocent and has been falsely implicated in the case because the fact of corruption of complainant were exposed by him through newspaper and other means. He further submits that appellant never uttered caste remark against the complainant. Therefore, the present applicant may be granted anticipatory bail.