MOHD. MOBIN KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal appeal has been filed under Sec. 14-A of the SC/ST (Prevention of Atrocities) Act, 1989 against the order dtd. 6/9/2023 passed by Special Judge SC/ST (Prevention of Atrocities) Act, Shahdol, whereby learned Special Judge has dismissed the bail application of appellant under Sec. 439 of Cr.P.C.

(2.) Appellant has been arrested in connection with Crime No.334/2023 registered at Police Station Amlai, District Shahdol (M.P.) for the offences punishable under Ss. 294, 323, 327, 329, 307, 506 of IPC and Ss. 3(1)(r)(s) and 3(2)(va) of SC/ST (Prevention of Atrocities) Act. Appellant is in jail since 16/7/2022.

(3.) As per the prosecution story, on 15/7/2022 Lala Baiga lodged an FIR alleging that he works as a labour in Mohd. Kalim's agricultural field. Today at around 10 A.M., he along with his friend Amit Kol and Khelu Kol had prepared chicken in agricultural field and were drinking liquor and eating chicken. In the mean time, Mohd. Mobin came and demanded Rs.500.00 for consuming liquor. When he refused to give him money, Mohd. Mobin abused and pushed him, due to which he fell down in a pit and sustained injury in his waist. FIR was registered. After investigation charge sheet has been filed. Appellant is facing sessions trial.