GAGAN OJHA Vs. STATE OF M.P.

JUDGEMENT

(1.) This Fourth Criminal Appeal has been filed under Sec. 14-A (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities), Act, 1989 against the order dtd. 23/12/2020 passed by Fifth Additional Sessions Judge, Shivpuri rejecting the bail application. Third Criminal Appeal was dismissed by order dt.10/6/2021 passed in Cr.A. No.3006/2021.

(2.) The appellant has been arrested on 15/12/2020 in connection with Crime No.310/2020 registered by Police Station Pohari Distt. Shivpuri for offence punishable under Ss. 366, 344, 376(2)(n) of IPC and Ss. 3(2)(v), 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(3.) The Criminal Appeal No.3006/2021 has been dismissed by a detailed order dt.10/6/2021 after considering the fact that the appellant had suppressed material facts. Even otherwise, no case is made out for taking a contrary view in the matter as no change in the circumstances could be pointed out by the counsel for the appellant.