CHETAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) These 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 SCATR No.299/2025 by Special Judge, SC & ST (Prevention of Atrocities) Act, 1989 Dewas arising out of crime No.599/2025 registered at Police Station Civil Lines, District- Dewas (M.P.). All the appellants taken into custody on 27/29/11.2025 for the offence punishable under Sec. 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 appellants were 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. Appellants surrendered before the court and they were taken into custody. It is alleged that all the appellants never misused the liberty of bail granted to them and surrendered before the trial court as they came to know about the provisions of SC & ST (Prevention of Atrocities) Act, 1989 made applicable.

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