DINESH RAJAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first criminal appeal under Sec. 14-(a) (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act filed against the order dtd. 20/1/2022 passed by Special Judge (Atrocities), Gwalior, whereby the application of the appellant under Sec. 439 of Cr.P.C. seeking bail has been rejected.

(2.) The appellant has been arrested on 6/1/2022 in connection with Crime No.5/2022 registered at Police Station Kampoo, District Gwalior for offence under Ss. 376, 506 of IPC and Sec. 3(i), (w), (ii), 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(3.) It is submitted by the learned counsel for the appellant-Dinesh Rajak that the present appellant is innocent and he has falsely been implicated in this case. Rather, there is a gang who are falsely implicating the various persons to get registered the victims by chatting with a threat to extort money or else they would send their chatting on social media platforms.