VISHAL RAGHUVANSHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal under Sec. 14-A (2) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, "the SC/ST Act") has been filed for grant of bail to appellant Vishal Raghuvanshi who has been arrested in connection with Crime No.414/2010 for the offences punishable under Ss. 306, 34 IPC and Sec. 3 (2) (v) of the SC/ST Act registered at Police Station Aron, District Guna.

(2.) Notice under Sec. 15 of the SC/ST Act is being served on the complainant. The applicant has been arrested in the aforesaid case for having abetted the suicide of the deceased who was the member of depressed class of society. The victim is a girl. The allegation against the appellant and the co-accused is of stalking with deceased and threatening to defame her. There is no suicide note left behind by the deceased. It is only in the statements of mother, father and brother of the deceased the allegation has been made.

(3.) Looking to the facts and circumstances of the case period of incarceration has already been undergone by the appellant, the appeal is allowed. It is directed that the appellant herein shall be enlarged on bail upon his furnishing a personal bond in the sum of Rs.50,000.00 (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the learned trial court.