CHANDAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) These Criminal Appeals have been filed on behalf of the appellants under Section 14-A (2) of the SC/ST (Prevention of Atrocities) Act, 1989 for grant of regular bail.

(2.) The appellants are in custody since 21.08.2020 & 07.07.2020 respectively in connection with Crime No.252/2020 registered at P.S. Bargawan, District Singrauli for the offences punishable under Sections 294, 353, 332, 427, 506 & 34 of the Indian Penal Code and Sections 3(2)(va) & 3(1)(r)(s) of the SC/ST (Prevention of Atrocities) Act.

(3.) Learned counsel for the appellants submits that the appellants are innocent and have been falsely implicated in this case by taking advantage of provision of the SC/ST (Prevention of Atrocities) Act by the complainant. The appellants are in custody and trial would take considerable time due to situation created by Covid-19 pandemic, therefore, the appellants may be enlarged on bail.