ANURAG SINGH CHAUHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present appeal is arising out of order dtd. 29-9-2021 passed by the Special Judge (Atrocities), Janjgir, District Janjgir-Champa, in Bail Petition No.739/2021.

(2.) The appellant has preferred this appeal under Sec. 14A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Act, 1989') for grant of anticipatory bail under Sec. 438 of the Cr.P.C. as he apprehends his arrest in connection with Crime No.05/2021, registered at Police Station Ajak (Anusuchit Jati Kalyan) Janjgir, District Janjgir-Champa (CG) for offence punishable under Sections 294, 323, 506 of IPC and Sec. 3(1) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) As per the prosecution case, on 22/10/2020 when the relative of the complainant was dashed by motorcycle, on such incident the applicant abused the complainant in the name of the caste, thereby offence is committed.