AJAY RATHORE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal appeals under Sec. 14A (2) of the SC & ST (Prevention of Atrocities) Act, 1989 is preferred being aggrieved by the order dtd. 29/10/2025 in B.A.No.1340/2025 by Special Judge, SC & ST (Prevention of Atrocities) Act, 1989 Dewas arising out of crime No.599/2024 registered at Police Station Civil Lines, District-Dewas (M.P.) for the offence punishable under Ss. 296, 115(2), 118(1), 331(6), 351(2), 3(5) of the B.N.S., 2023 and under Sec. 25 of the Arms Act, 1959 and under Sec. 3(1)(r), 3(1)(s), 3(2)(va) and 3(2)(v) of the SC & ST (POA) Act, 1989.

(2.) The impugned order discloses that appellant was released on bail on 14/10/2024 and thereafter final report was prepared disclosing offence under the provision of SC & ST (Prevention of Atrocities) Act, 1989 on 27/10/2025. Appellant surrendered before the court and he was taken into custody. It is alleged that the appellant never misused the liberty of bail granted to them and surrendered before the trial court as he came to know about the provisions of SC & ST (Prevention of Atrocities) Act, 1989 made applicable.

(3.) Counsel for the appellant submits that the co-accused Chetan and Durgesh have been extended the benefit of bail vide order dtd. 14/11/2025 in CRA No.10904/2025 & CRA No.10786/2025. The case of the appellant has parity with the case of co-accused, hence prayed for release of the appellant on the ground of parity.