SHIVCHARAN SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal has been filed by the accused/appellant under Sec. 14-A(2) of the Scheduled Casts and Scheduled Tribes (Prevention of Atrocities) Act 1989, against the order dtd. 22/7/2025 passed by learned Special Judge SC & ST (Prevention of Atrocities) Act, Mungeli, District - Mungeli (C.G.) in Bail Application No. 205/2025 whereby the bail application filed by the appellant under Sec. 482 of the B.N.S.S., 2023 has been rejected.

(2.) The appellant is apprehending his arrest in connection with Crime No.143/2025, registered at Police Station Pathariya (Ajak Mungeli), District-Mungeli (C.G.) for the offence punishable under Ss. 296, 115(2), 351(2), 191(2) of BNS, 2023 and Sec. 3(1) 10 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Act 1989').

(3.) The facts of the case, in brief, are that the complainant, Smt. Sunita Baghel lodged a report stating that on 15/7/2025, a meeting was held at Gram Panchayat Bhawan, Padiyaen to prohibit the illegal sale of liquor in the village. In the said meeting, the present applicant, along with other co-accused persons, was present. Some liquor mafia agreed to prohibit the illegal sale of liquor, whereas the accused persons, namely, Sivam Sahu, Dikeshwar Sahu, Dhananjay Sahu, call their family members, namely Lakhan Sahu and present appellant Shivcharan Sahu, who threatened to resolve the land dispute; otherwise, illegal sale of liquor could not be stopped. It is also alleged that by threatening life abused with the name of caste and also committed assault by means of hands and fists. Based on this offence has been registered against the present appellant along with other co-accused persons.