REGENT COMPUTRONICS PVT. LTD.

UMMED SINGH Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

RAMDAYAL AND OTHERS V. STATE OF M.P. [REFERRED TO]
J. SUMANA VS. ENDLURI ASEERWADAMMA [REFERRED TO]
DILIP CHHABARIYA VS. STATE OF CHHATTISGARH [REFERRED TO]
LEEDHAR YADAV VS. STATE OF CHHATTISGARH [REFERRED TO]
STATE OF MADHYA PRADESH VS. RAM KISHNA BA LOTHIA [REFERRED TO]
SWARAN SINGH VS. STATE [REFERRED TO]
K PADMA REDDY VS. STATION HOUSE OFFICER BELLAMPALLI [REFERRED TO]
RAMDAYAL VS. STATE OF M P [REFERRED TO]
Suresh Kumar VS. State Of M P [REFERRED TO]
RAJENDRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
SHYAM SINGH VS. STATE OF M P [REFERRED TO]
KAVINDRA NATH THAKUR VS. STATE OF M P [REFERRED TO]
E KRISHNAN NAYANAR VS. M A KUTTAPPAN MEMBER KERALA LEGISLATIVE ASSEMBLY [REFERRED TO]
VILAS PANDURANG PAWAR VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) In this case a preliminary objection was raised by the State regarding maintainability of this application under section 438, Cr.P.C., in view of specific bar under section 18 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, the "SC/ST Act'") for grant of anticipatory bail. In other words, it is the stand of the State Government that application for grant of anticipatory bail for offences under the SC/ST Act is not maintainable.

(2.) With the consent of parties, matter is finally heard on the question of maintainability as well as on merits. On maintainability:

(3.) In this case the offences are registered vide crime No. 476/2012 under sections 447, 294 of Indian Penal Code and section 3(1)(x) of SC/ST Act by Police Station Chachoda as well as by Police Station AJK, Guna.

Click here to view full judgment.

UMMED SINGH Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address