KALYAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THE applicant apprehends his arrest in Crime No. 20/95 registered for the offences under sections 294, 323, I.P.C. and section 3 (1) (x) of S.C. and S.T. (Prevention of Atrocities) Act, 1989.

(2.) THE report of the incident was lodged by the complainant after more than two days. At this stage, I do not wish to make any expression about the merits. However, considering the detailed report prima facie at this stage it does not appear that the alleged offence was committed against the complainant for his belonging to S.C. or S.T. and the accusation against the applicant is under clouds, due to the delayed report. In the facts and circumstances, a bar created by section 18 of the Act, is not attracted.