BALVEER SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the rival parties are heard. Applicant apprehends arrest in connection with offences punishable u/Ss. 323, 294,506B, 342 read with Sec 34 of IPC and Sec 3(1)(x) of SC/ST Act registered as Crime No.258/2016 at Police Station Mongawali, District Ashoknagar.

(2.) Learned Public Prosecutor for the State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of anticipatory bail is made out.

(3.) Applicant apprehends arrest in respect of aforementioned offences, where apart from Section 3(1)(x) of SC/ST (Prevention of Atrocities) Act, all other sections are bailable.But the allegation in respect of such non -bailable offence is that the victim who is alleged to be a member of SC/ST community has been abused, intimidated and humiliated for being member of SC/ST community. The abuse, intimidation and humiliation was unprovoked and therefore the possibility of offence punishable u/S 3(1)(x) of SC/ST Act being made out cannot be ruled out.