LAXMI NARAYAN SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present appeal is arising out of order dtd. 26/11/2021 passed by the Special Judge (Atrocities), Kabirdham in Bail Application No. 289/2021.

(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.318/2021, registered at Police Station Pandariya, Dist. Kabirdham (CG) for offence punishable under Ss. 354, 294 and 506 of IPC and U/s 3(2) (ii) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) As per the prosecution case, on 13/9/2021, a complaint was made by one Sitaraj that during the panchayat meeting, the appellant caught hold of his hand and abused him in the name of caste. Therefore, the offence has been committed.