JITENDRA PRAJAPATI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first criminal appeal filed by the appellant under Sec. 14-A of the SC/ST (Prevention of Atrocities) Act against the impugned order dtd. 8/12/2022 passed by Special Judge (Atrocities), Sehore, whereby the Court below has dismissed the application filed by the appellant under Sec. 439 Cr.P.C for grant of bail.

(2.) The appellant is in custody since 16/7/2022 in connection with Crime No.251/2022 registered at Police Station Ichhawar, District Sehore for the offences punishable under Ss. 323, 506, 307, 302, 201 of IPC and Sec. 3 (2) (v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(3.) A s per the prosecution, a complaint was lodged by one Rinku on 29/6/2022 that the deceased Sugnabai was found in an injured condition on her terrace. She had injuries over her face, ears and nose. It was alleged that some unknown person has committed Marpeet with her. She was taken to the Ichhawar hospital through 100 dial from where she was referred to Sehore where she succumbed to her injuries. On the basis of this complaint, the FIR was registered against the unknown person. Later on, on the basis of the statement of some witnesses, the present applicant has been implicated in the case.