MOHAN SINGH RATHORE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first appeal u/S.14A(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 filed by appellant in connection with Crime No.137/2023 registered at Police Station Boda, Dist. Rajgarh (M.P.) for the offence under Ss. 306/34 of IPC and Sec. 3(2)(v) of SC/ST Act, 1989.

(2.) It is alleged that one Balram committed suicide and after 75 days of his death, FIR has been registered.

(3.) Counsel for the applicant submits that the applicant is working in Indian Army and was posted at Guwahati as Lance Naik when the incident had taken place. In the suicide note also, nothing has been alleged against the present applicant.