GOVIND BATHAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This Second criminal appeal under Sec. 14A(2) of the SC and ST (Prevention of Atrocities Act), 1989 is preferred against the order dtd. 24/12/2025 in BA No.1622/2025 by Special Judge (SC and ST (POA) Act) , Dewas, whereby the trial court has rejected the application filed under Sec. 483 of the BNSS, 2023 by the appellant seeking bail in connection with crime no.131/2025 registered at police station- Industrial Area District-Dewas (M.P.) for the offence punishable under Sec. 2 94, 323,336, 451, 506, 325, 34 of the IPC and under Sec. 3(1)(R), 3)(1)(S), 3(2)(va) of the SC and ST (POA) Act, 1989.

(2.) Counsel for the appellant submits that the appellant is innocent and he has been falsely implicated in this case. There is no direct evidence against the appellant in above mentions crime. The appellant is a young man aged about 23 years and has been in custody since 7/11/2025. The investigation is over and charge sheet has been filed. The conclusion of trial will likely to take long time, hence prays for release of the appellant on bail.

(3.) Counsel for the State has opposed the appeal.