GOPAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first criminal appeal under Sec. 14A (2) of the SC & ST (Prevention of Atrocities Act, 1989 is preferred against the order dtd. 1/12/2025 in BA No.1444/2025 by Special Judge, SC & ST (POA) Act, 1989, Ujjain, whereby the trial court has rejected the application filed under Sec. 483 of the BNSS, 2023 by the appellant- GOPAL seeking bail in connection with crime no.162/2025 registered at police station- Raghvi, District-Ujjain (M.P.) for the offence punishable under Sec. 87, 69, 127(4) and Sec. 3(2)(v) of SC/ST Act, 1989.

(2.) Counsel for the appellant submits that the appellant is innocent and he has falsely been implicated in the present case. The appellant is in custody since 15/11/2025. The investigation is over and charge sheet has been filed. Hence, prayer is made for grant of bail to the appellant.

(3.) Counsel for the State opposed the criminal appeal.