SHAHRUKH KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first Criminal Appeal under sec. 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, for grant of bail filed on behalf of appellant against the order dtd. 29/05/2024 passed in B.A. No.429/2024.

(2.) T he appellant has been arrested on 10/04/2024 in connection with (FIR) / Crime No.140 of 2024 registered at Police Station- Dehat, District - Shvipuri for offences punishable under Ss. 306, 34 of IPC and under Sec. 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(3.) Learned counsel for the appellant submitted that the as per prosecution version, the deceased was a young woman aged about 23 years and the present appellant is stated to be her neighbour. As per prosecution story, the deceased has died due to drowning and the prosecution alleges that present appellant was pressurizing the deceased to marry with him. Apart from this, there is no allegation. It is further stated that in fact, there was some relationship between the deceased and the present appellant and the family members of the deceased were objecting to the same and were not agreeable to the marriage of the present appellant with the deceased. It is further submitted that appellant is in custody since 10/04/2024 and even as per the prosecution case is concerned, there are no ingredients of abetment made out against the present appellant. That apart, there is no pending criminal case against the present applicant and there is no possibility of his absconsion and tempering with the prosecution evidence. Hence, he prays for grant of bail to present appellant.