MAYANK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Appellant has preferred this first appeal under Sec. 14-A(2) of the SC/ST (PA) Act, 1989, feeling aggrieved with the order dtd. 24/5/2022, passed in case no. SC/ATR/39/2021 by Special Judge [SC/ST(PA) Act], District Ujjain, whereby the prayer for regular bail has been declined.

(2.) Appellant has been arrested on 5/11/2020 in connection with crime No.982/2020, registered at Police Station-Madhav Nagar, District Ujjain in relation to offence punishable under Ss. 148, 302 in option 302/149, 307 in option 307/149 (2 counts), 506-II of IPC, 1860, Ss. 3(1)(s), 3(2)(v), 3(2) (v-a) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act 1989 and Sec. 25(1-b), (b) of Arms Act, 1959.

(3.) As per prosecution story on 31/10/2020, at about 9.30 pm, when the complainant along with Rahul, Aman, Chintaman and Monu were sitting behind Sagar Company and chatting, at that time the accused persons including the applicant came there, hurled abuses and assaulted the complainant party with knives, so also pelted stones, due to which, complainant party sustained injuries and Monu died during treatment.