JALESH KULMITRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The accused/appellant has filed this appeal under Sec. 14 (A) (2) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 (for short the "SC/ST Act") for grant of anticipatory bail in connection with Crime No.01/2022 registered at Police Station Ajak, District Mungeli for the offence punishable under Ss. 3 (1) (r), (s) of the SC/ST Act.

(2.) In brief, prosecution case is that when the complainant has gone to Choice Center for getting his Ayushman Card at that time present applicant and other villagers were also present adjacent to the tailor shop, there some altercation took place with present applicant and the appellant abused the complainant in the name of his caste therefore, the complainant lodged the FIR.

(3.) Learned counsel for the appellant submits that appellant has been falsely implicated in the case. It is submitted that police after due investigation earlier has closed the report. He has also annexed letter dtd. 11/1/2022 obtained through RTI, Office of SP, Mungeli which was sent to Superintendent of Police, District Mungeli by SHO, PS Lalpur, District Mungeli, forwarded though SDOP, Lormi, in which it is stated that the false complaint has been made due to some previous election dispute and enmity. It is further submitted that the appellant is reputed person and he is ready to abide by all direction and conditions imposed on him, if this Court is inclined to grant anticipatory bail.