NARAYAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Present criminal appeal has been filed under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, against the order dtd. 4/11/2022 passed by the Special Judge (S.C.S.T. Act) Guna (Madhya Pradesh) whereby the application of the appellants under Sec. 438 of Cr.P.C. seeking bail has been rejected.

(2.) Appellants are apprehending their arrest in connection with Crime No.279/2022 registered at Police Station Kumbhraj, Guna (Madhya Pradesh) for the offence punishable under Ss. 323, 294, 506, 447, 34 of IPC and Sec. 3 (1) (r), 3 (1) (s), 3 (2) (va) of the SCST Act.

(3.) Appellants are apprehending their arrest on the basis of registration of offence as referred above. It is the submission of learned counsel for appellants that one of the cousins of appellants entered into agreement with complainant in year 1992 and purchased the disputed property by paying Rs.1,00,000.00 to the complainant. Since then appellants were in possession of the land/disputed property. Thereafter in 2018, complainant initiated a revenue proceedings against the appellants for repossession of the land which was resisted by the appellants. In retaliation thereof, this case has been registered. Story indicates an improbable event. No injuries have been sustained by the victim. Appellants do not bear any criminal records. Learned counsel for the appellants relied upon the order of this Court in the matter of Atendra Singh Rawat Vs. State of M.P., 2019 (2) MPLJ (Cri) 481. Confinement may bring social disrepute and personal convenience. Appellants undertake to cooperate in investigation/trial. Under these grounds, counsel for the appellants prayed for anticipatory bail to the appellants.