LAXMINARAYAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Present appeal has been filed under Section 14-A(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 against the order dated 04/07/2020 passed by Special Judge (Scheduled Castes and Scheduled Tribes (Atrocities) Act , Gwalior, District Gwalior (M.P.) whereby the application of the appellant under Section 438 of Cr.P.C. has been rejected.

(2.) Appellant is apprehending his arrest for the alleged offences registered at Crime No.97/2020 at Police Station Billowa, District Gwalior, punishable under Sections 353 , 332 , 186 , 294 and 34 of IPC and Section 3(2)(da)(dha) , 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.

(3.) It is submitted by learned counsel for the appellant- Laxminarayan that he has not committed any offence in any manner. He has falsely been implicated in the case. There is no direct involvement of the present appellant in the case. It is further submitted that appellant is a reputed citizen of the locality and if he is sent to jail then his social reputation would get diminish. Hence, prayed to grant benefit of anticipatory bail to the appellant or directions be issued in the light of the decision rendered by the Hon'ble Apex Court in the case of Arnesh Kumar Vs. State of Bihar, (2014) 8 SCC 273.