DHARMENDRA RAGHUWANSHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first Criminal appeal filed under Sec. 14(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 for grant of bail on behalf of the appellants arising out of order dtd. 24/4/2025 passed by Special Judge SC/ST (Prevention of Atrocities) Act, Guna (M.P.) in connection with F.I.R./Crime No. 585/2023 registered at Police Station- Aron, District Guna (M.P.) for the offences punishable under Ss. 294, 323, 427, 34 of IPC and Ss. 3(1)(Da), 3(1)(Dha), 3(2)(5A) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(2.) The allegations against the appellants are that they abused the complainant and caused Marpeet with him.

(3.) Learned counsel for the appellants submits that appellants are innocent and have been falsely implicated in the case. It is further submitted that though in the FIR it has been mentioned that appellants have abused the complainant by the name of his caste, but verbatim what abuses have been uttered has not been clarified, therefore, offence under SC/ST Act is not made out and bar under Sec. 18 of the SC/ST is not applicable in the present case. It is also submitted that injuries caused by appellants are simple in nature. Except the offence under SC/ST act, all other offences are bailable. They are ready and willing to abide by all the terms and conditions which may be imposed by this Court. On these grounds, learned counsel prays for grant of anticipatory bail to the appellants.