REHAN @ RIHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is the first criminal appeal under Section 14A(2) of Scheduled Caste, Scheduled Tribe (Prevention of Atrocities) Act by the appellant seeking enlargement on bail. The appellant is in custody since 7.9.2020 in connection with Crime No.440/2020 registered at P.S., Dindayal Nagar, Ratlam for the offence punishable under Section 307, 323, 324, 294, 506, 34 of IPC and under Section 3(ii)(v) of SC, ST (Prevention of Atrocities) Act.

(3.) As per the prosecution case, appellant alongwith co-accused on 6.9.2020 at about 8.30 PM with common intention attacked Golu, his brother Mahesh and the complainant Mohit Padiyar hurling filthy abuses by their caste name and caused injuries. Appellant Rehan is alleged to have caused injuries by knife and co-accused Vasim is alleged to have caused injuries by kicks and fists. Accordingly, the case has been registered against the appellant and co-accused.