MANJU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appellant has filed this second criminal appeal under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 being aggrieved by order dtd. 16/9/2025 passed in BA No.2280/2025 passed by the Special Judge under the POA (S.C./S.T.) Act, Chhatarpur, MP whereby his bail application has been rejected. His first application, CRA No.9500/2025 was dismissed as withdrawn on 15/10/2025 with liberty to file it afresh after two months.

(2.) . The appellant has been arrested on 3/9/2025 relating to FIR/Crime No.337/2022 registered at police station - Bada Malhara, disrict - Chhatarpur for offences punishable under Ss. 341, 294, 323 and 506 of the IPC and Ss. 3 (1) (d, dha) and 3 (2) (v-a) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) . It is submitted by learned counsel for the present appellant that the present appellant is in custody since 3/9/2025. Charge sheet has been filed. His first application, CRA No.9500/2025 was dismissed as withdrawn on 15/10/2025 with liberty to file it afresh after two months and, therefore, the present application has been filed. It is further contended that this is a case of bail jump. Earlier he was granted bail and as he could not appear on the date fixed by the trial Court on 4/3/2023 and thereafter police arrested him. It is also submitted that the present appellant could not appear on the date fixed because he went to earn his livelihood and he was not informed about the date fixed by the trial Court by his counsel. It is also contended that so far as 28 other criminal cases registered against the appellant are concerned, out of them, he has been acquitted in 14 cases and in other cases he has been falsely implicated. He is ready to comply with the stringent conditions as may be imposed by this Court. Therefore, it is prayed that the appellant may be granted benefit of bail.