LAKHAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appellants have filed this first criminal appeal under Sec. 14-A (2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 being aggrieved by order dtd. 18/12/2025 passed by Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, Datia, whereby bail application under Sec. 483 of BNSS of appellants 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.) Appellants have been arrested on 12-13/12/2025 by the Police Station- Dirolipar, District-Datia (M.P.) in connection with Crime No.76/2025 registered in relation to the offence punishable under Ss. 309(6), 132, 296, 115(2), 191(2), 193(3), 190, 351(3), 310(2) of BNS and Ss. 3(1)(r)&(s) and 3(2)(v) of the SC/ST Act and Ss. 11/13 of the MPDVPK Act.