HARI SINGH KUSHWAH Vs. STATE OF M.P.

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 07/02/2020 passed by Special Judge (Atrocities), Gwalior, whereby the application of the appellant under Section 439 of Cr.P.C. seeking bail has been rejected.

(2.) Appellant has been arrested on 08/12/2019 in connection with Crime No.363/2019 registered at Police Station Indarganj, District Gwalior, punishable under Sections 420 , 294 , 506 , 467 , 468 , 471 of IPC and Section 3(2)(iv) & 3(1)(d) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.

(3.) It is submitted by learned counsel for the appellant - Hari Singh Kushwah that the appellant is in custody since 08/12/2019 and he has falsely been implicated in the case. It is further submitted that the trial is pending wherein the victim as well as the main independent witnesses have turned hostile and they have not given any evidence against the present appellant. It is also submitted that trial will take its own time and appellant is ready to abide by any condition which may be imposed by this Court. Hence, prayed to grant bail to the appellant.