DHEERAJ SINGH MEENA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appellants have filed this appeal under Sec. 14(A)(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 against the order dtd. 21/2/2023 passed by Special Judge,(Atrocities) Guna, whereby, application of appellants preferred under Sec. 438 of Cr.P.C. has been rejected.

(2.) The appellants are apprehending their arrest in connection with Crime No.358/2022 registered at Police Station Kumbhraj, District Guna (M.P.) for the offence punishable under Ss. 353, 186, 294, 342, 149 of IPC and Ss. 3(1)(da), 3(1)(dha), 3(2)(va) of SC/ST Act.

(3.) As per prosecution story, on 21/12/2022 complainant Sub-Inspector Ajeet Kujur had gone for a notice to the accused house of bearing Crime No.222/2022,Sec. 13 of Gambling Act, in which accused Mahendra Meena was apprehending. When accused Meena saw the complainant and police force, Mahendra abused them and locked himself in a room. Thereafter, family members of the accused Mahendra Meena who are the present appellants had stopped the complainant and police force to enter in the room and also abused them in filthy languages. On this aforesaid incident, offence was registered against them.