SONU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Both are first criminal appeal under Sec. 14A (2) of the SC & ST (Prevention of Atrocities Act, 1989 is preferred against the order dtd. 14/1/2026 in SCATR No.07/2026 and order dtd. 13/1/2026 in BA No.11/2026 by the Special Judge, SC & ST (POA) Act, 1989, Barwani (MP), whereby the application for bail on behalf of appellant apprehended on 15/12/2025 and 17/9/2025 in connection with Crime No.344/2025 registered at police station- Sendhwa City, District Barwani(M.P.) for the offence punishable under Sec. 296, 115(2), 118(2), 191(2), 191(3), 351(3), 118(1) of the BNS, 2023 and Sec. 3(1)(r) and 3(2)(v) of SC/ST Act, 1989 have been rejected.

(2.) The allegations against the appellants are on 17/09/2025 Minaksi Koli reported that several men, including Shailendra Bate assaulted Lucky and Pawan over a dispute and bystanders intervened and the victims were taken to the Barwani for treatment.

(3.) Counsel for the appellants submits that the appellants are innocent and they have falsely been implicated in this case. There is no necessity for appellant's custodial interrogation. It is further submitted that compromise has been arrived between complainant and the appellants. 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.