LOKESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is repeat second criminal appeal under Sec. 14A (2) of the SC & ST (Prevention of Atrocities) Act, 1989 is preferred by appellant- Lokesh being aggrieved by the order dtd. 3/2/2026 in BA No.106/2026 by Special Judge (SC & ST (POA) Act, 1989), Dewas whereby the trial court has rejected the application under Sec. 483 of the B.N.S.S., 2023 seeking bail in connection with crime No.295/2025 registered at P.S.-Kantafod, District- Dewas (M.P.) for the offence punishable under Sec. 64 (2)(m), 225, 332-B, 351(3) of the BNS, 2023 and Sec. 3(2)(v), 3(2)(va) and 3(1)(w)(ii) of SC/ ST (Prevention of Atrocities) Act, 1989. The appellant is in custody since 30/8/2025.

(2.) First criminal appeal of the appellant was dismissed vide order dtd. 26/11/2025 in CRA No.11318/2025.

(3.) This repeat second appeal has been preferred on the ground that he has been falsely been implicated in the case. The trial court has committed error in appreciating the fact that the appellant has been arraigned as an accused. The date of incident is of 15/9/2024 but FIR has been lodged on 13/8/2025. The DNA report is negative. Prosecutrix did not raised any alarm. The appellant/accused is ready to abide all the conditions imposed by the court.