AMARSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This Appeal under Sec. 14A(2) of the SC and ST (Prevention of Atrocities Act, 1989 is preferred against the order dtd. 31/10/2025 in SC ATR No.204/2025 by Special Judge, SC and ST (POA) Act, 1989, Rajgarh, whereby the trial court has rejected the application filed under Sec. 483 of the BNSS, 2023 by the appellant- AMARSINGH seeking bail in connection with crime no.109/2025 registered at police station Bhojpur, district Rajgarh for the offence punishable under Sec. 296, 133, 351(3), 326(g), 3(5), 109(1), 3(5) of BNS, 2023 and Sec. 3(1)(r), 3(1)(s), 3(2)(5), 3(2)(va) and 3(2)(iii) of SC/ST Act, 1995.

(2.) Counsel for the appellant submits that the appellant is innocent and he has been falsely implicated in the offence. The investigation is over and charge sheet has been filed. The conclusion of trial will likely to take long time, hence prayed for release of the appellant on bail.

(3.) Counsel for the State opposed the appeal, however, the counsel appearing for the respondent/victim has no objection.