DEVENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This second appeal has been filed under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for brevity 'the Act') against the order dtd. 23/12/2021 passed by Special Judge, (SC/ST) Act, Jabalpur, District Jabalpur (MP), whereby the application of the appellants under Sec. 439 of Cr.P.C. seeking bail has been rejected. His earlier application was rejected on merits vide order dtd. 21/2/2022 passed in Cr.A.No.1143/2022.

(2.) This repeat application has been filed on ground that injured witnesses have not supported the prosecution story and declared hostile. The appellants are ready to abide by all the terms and conditions that may be imposed by this Court while considering the bail application. On these grounds, they pray for grant of bail.

(3.) This order will remain operative subject to compliance of the following conditions by the appellants :-