LOKENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first appeal under Sec. 14 A (2) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 for grant of bail filed by the appellant/accused relating to FIR/Crime No.357/2017 dated - 19/9/2017 registered at Police Station - Industrial Area Jaora, District Ratlam for the offence punishable under Ss. 306 and 34 of IPC and Ss. 3(1)(a), 3(1) (r), 3(1)(s), 3(1)(y), 3(2)(v) and 3(2)(v)(a) of the SC/ST Act.

(2.) It is a case of bail jump. In the present case initially, the appellant was arrested on 22/9/2023. Thereafter, he was released on bail by the learned trial Court; and now, he is in custody since 27/9/2023.

(3.) Earlier, appellant was granted bail by the trial Court. Thereafter, during pendency of the trial, he failed to appear before the trial Court due to Covid-19 therefore, on 22/8/2023, trial Court issued warrant of arrest and he was arrested on 22/9/2023 and produced before the trial Court and is in custody since then and his absence was bona fide, therefore, prays that this application for grant of bail be allowed and he be released on bail.