KRISHNA YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard. This appeal is directed against order dated 6.8.2020 passed by learned Additional Sessions Judge (FTC) Jashpur (CG), whereby appellants' application for grant of anticipatory bail has been rejected.

(2.) The appellants are apprehending their arrest in connection with Crime No. 145 of 2020 registered in Police Station -Patthalgaon, District-Jashpur (CG), for alleged commission of offence under Sections 294, 506, 323, 147 IPC and Sections 3 (1) (n) and 3 (2) (vd) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) Case of the prosecution, in brief, is that the complainant lodged report in the police station alleging that when they were passing through the road, they were obstructed and stopped by the appellants, threatened, abused and assaulted. Learned Court below found that as the complainant belongs to Scheduled Tribe category, the appellants are not entitled to grant of anticipatory bail.