ANEESH SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) In the wake of unprecedented and uncertain situations due to the outbreak of Novel Corona Virus COVID-19 and considering the advisories issued by the Government of India, this application is being heard and decided through video conferencing to maintain social distancing. The parties are being represented through their respective counsels through VC and therefore, norms of social distancing/physical distancing were followed in letter and spirit.

(2.) Present appeal has been filed under Section 14-A(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 (hereinafter would be referred as "the Act") against the order dated 19.2.2020 passed by Special Judge (Atrocities Act) Bhind whereby the application of the appellant under Section 439 of Cr.P.C seeking bail has been rejected. Appellant is in custody since 5.11.2019 in connection with Crime No. 266 of 2019 registered at Police Station Gohad district Bhind, for the offence punishable under Sections 294 , 336 , 506 read with Section 34 of IPC and 3 (1) (r), 3 (1) (s) and 3 (2) (2) (va) S of the Atrocities Act. His first appeal was dismissed as withdrawn being M.Cr.C.no.10576 of 2010 vide order dated 6.3.2020.

(3.) It is submitted by counsel for the appellant that the investigation in the matter is over and the charge sheet has been filed on 22.11.2019. The appellant is in custody since 5.11.2019 and there is no requirement of his further custodial interrogation. It is further submitted that Co-accused has already been enlarged on bail. The applicant undertakes to serve the national cause by making contribution of Rs.3000/- in PM Care Fund and install Arogya Setu App.