SHUBHAM SEN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal appeal under Section 14-A of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act has been filed for grant of bail.

(2.) The appellant has been arrested on 30/11/2017 in connection with Crime No.805/2017 registered at Police Station Kotwali, District Vidisha for offence under Sections 307 , 294 and 34 of IPC, under Sections 3(1) (r-s) and 3(2)(v-a) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and Section 25 of the Arms Act.

(3.) It is submitted by the counsel for the appellant that although last application of the appellant was rejected by order dated 17/01/2020 passed in CRA No.120/2020 but the appellant is in jail from 30/11/2017 i.e. more than two and half years and in the wake of Covid-19 pandemic the trial is likely to take sufficiently long time. There is no possibility of his absconding or tampering with the prosecution case and considering the period of detention, this Court has granted bail to the co-accused. It is further submitted that the appellant has no criminal history.