VANDANA CHAUDHARY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal appeal (first) under Sec. 14 (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act has been filed against the order dtd. 11/11/2025 passed by the Special Judge, SC/ST Act, Guna, in Bail Application No.973/2025 whereby the application moved by the appellant for grant of anticipatory bail under Sec. 482 of BNSS, as she is apprehending her arrest in connection with Crime No.671/2024 registered at Police Station Cantt, District Guna for the offences punishable under Ss. 115(2), 351(2), 296 of BNS and Ss. 3(1)(r), 3(1)(s) and 3(2)(va) of the S.C.S.T. (P.A.)Act, has been dismissed.

(2.) Learned Counsel for the State submits that the victim has been informed about filing of this appeal in compliance with mandate of Sec. 15-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) Learned counsel for the appellant submits that appellant is innocent and has been falsely implicated in this case. It is further submitted that earlier appellant was given a notice under Sec. 41-A of Cr.P.C by the concerned Police Station and she cooperated in the investigation. Thereafter, she was not informed about filing of the charge sheet, therefore, he could not appear before the learned trial Court at the time of filing of charge sheet. It is further submitted that no offence under above-mentioned Sec. is made out against the appellant. No caste related abuses have been hurled by the appellant. There is no likelihood of her absconsion. She undertakes to cooperate in investigation/trial. She is ready and willing to abide by all the terms and conditions which may be imposed by this Court. Therefore, prays for grant of anticipatory bail.