GIRJASHANKAR Vs. STATE OF MADHYA PRADESH AND OTHERS

JUDGEMENT

(1.) Heard.

(2.) This appeal under Section 14-A(1) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989 has been filed by the appellant seeking bail in connection with Crime No.115/2020 registered at Police Station-Nepanagar, District- Burhanpur, for the offence punishable under Sections 341 , 294 , 323 and 506 of the Indian Penal Code and Sections 3(1)(da) , 3(1)(dha) ,3(2)(v)(ka) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.

(3.) Learned counsel for the appellant submits that the appellant is in jail since 28.02.2020. She further submits that as per the allegations made, a minor offence is alleged to have been committed by the appellant.