SAILU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appellant has filed this criminal appeal under Sec. 14-A (2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 being aggrieved by order dtd. 12/11/2025 passed by Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, Daita whereby bail application under Sec. 483 of BNSS of appellant has been dismissed.

(2.) Learned Counsel for the State submits that the victim has been informed about filing of this appeal in compliance with mandate of Sec. 15-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) Appellant has been arrested on 7/6/2025 by the Police Station-Unav, District Datia in connection with Crime No.106/2025, registered in relation to the offence punishable under Ss. 109(1), 190, 191(2), 191(3), 125, 296, 115(2) and 298 of BNS, Ss. 3(1)(da)(dha) and 3(2)(v, a) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and 25/27 of Arms Act.