SURENDRA KUMAR SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first criminal appeal under Sec. 14-A (2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act (in short "the SC/ST Act") has been filed against the order dtd. 17/12/2021 passed by Special Judge (SC/ST Act), Gwalior, whereby the anticipatory bail application of the appellant has been rejected.

(2.) The appellant apprehends his arrest in connection with Crime No.720/2018 registered at Police Station Morar, District Gwalior for offence under Ss. 420, 467, 468, 469, 120-B and 409 of IPC and Sec. 3 (2) (5) of the SC/ST Act.

(3.) It is submitted by learned counsel for appellant Surendra Kumar that the appellant has been falsely implicated. He has not committed any offence. Co-accused P.D. Shakya has already been granted anticipatory bail by Co-ordinate Bench of this Court by order dtd. 28/9/2021 and case of the present appellant is also on the same footings. Hence, prayed for grant of anticipatory bail to the appellant.