LAXMAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Appellant has preferred this appeal under Section 14-A(2) of the SC/ST (PA) Act, 1989, feeling aggrieved with the order dated 12.05.2020, rendered by Special Judge SC/ST (PA), Dewas, whereby the prayer for regular bail has been declined.

(2.) The appellant has been arrested on 04.05.2020 in connection with crime No. 33/2020 registered at Police- Bagli District Dewas in relation to offence punishable under Sections 294 , 323 , 506 of I.P.C. and 3(1) D 3 (2) (va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989. As per prosecution story, the complainant has lodged FIR alleging that the appellant has abused him on the context of caste. On that basis police registered the aforesaid offence against the appellant.

(3.) Learned counsel for the appellant has submitted that appellant is innocent and he has falsely been implicated in the present crime. Except the offence under Section 3(1) D 3 (2) (va) of SC/ ST Act , all offence registered against the appellant are bailable in nature. The appellant is in custody since 04.05.2020 and he is not required for further interrogation. Investigation is almost completed and there is no possibility of his absconsion or tampering with the evidence. Conclusion of trial will take sufficient long time. Under these circumstance, learned counsel for the appellant prays for bail to the appellant.