GIRVAR SINGH LODHI Vs. STATE OF M. P.

JUDGEMENT

(1.) Heard on this appeal for anticipatory bail under Section 14-A of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989, filed on behalf of the appellant in connection with Crime No.505/2020 registered at Police Station Suatala, District Narsinghpur for commission of offences punishable under Section 294 and 506 of the I.P.C. as well as Section 3 (1) (j) and 3 (2) (v-a) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) The appeal is directed against the order dated 15.10.2020 passed by the Court of Special Judge, Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Narsinghpur, whereby learned special Judge has dismissed the application filed by the appellant under Section 438 of Cr.P.C. for releasing him on anticipatory bail.

(3.) The case of the prosecution against the appellant is that victimManoj Choudhary belongs to Scheduled caste. His wife is working in gram panchayat. On 17.09.2020, B.S. Dhurvey called wife of the victim. The victim appeared on behalf of his wife and stated that her daughter is not well. At that time, village panchayat Sachiv-Mahendra Singh, Sarpanch-Jhalkan Singh and Deputy Sarpanch-Keher Singh were present. The appellant-Girvar Singh appeared there and stated to victim that his wife is serving, why had she not come. Victim replied that her daughter is not well. Thereafter, the appellant uttered some filthy and abusive words to victim that [1]On the basis of that, victim lodged the report against the appellant.