RAVI MAHESHWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) None appears for the complainant / objector. They are heard. Perused the case diary. The appellant has preferred this appeal (first) under Section 14 (A) (2) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 (as amended by Act of 2015) read with Section 438 of the Code of Criminal Procedure, 1973, feeling aggrieved by order dated 16.12.2019 passed by Special Judge, Shajapur (MP) in Bail Application No.517/2019, whereby the prayer for grant of regular anticipatory bail has been declined.

(2.) Appellant has been apprehending his arrest in connection with crime No.198/2019 registered at Police Station Lal Ghati, Shajapur District Shajapur (MP) in relation to offence punishable under Sections 201 and 306 of the Indian Penal Code, 1860 and also under Section 3 (2) (v) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989.

(3.) As per prosecution case, reporter (deceased) Pankaj Hirve s/o Mohanlal (who was engaged in commodity share market) has committed suicide on 01.10.2019 by consuming sulphas due to physical and mental torture. After investigation of the matter by the police, the appellant has been implicated in the present crime.