VIJAY PRAKASH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first criminal appeal under Sec. 14A (2) of the SC and ST (Prevention of Atrocities) Act, 1989 is preferred against the order dtd. 4/2/2026 in BA No.114/2026 by Special Judge, SC and ST (POA) Act, 1989, Dewas, whereby the application filed under Sec. 483 of BNSS, 2023 for bail on behalf of appellant apprehended on 4/2/2026 in connection with Crime No.196/2025 registered at police station- Vijayganj Mandi, District Dewas (M.P.) for the offence punishable under Sec. 296, 118(1), 115(2), 351(3), 35) of BNS, 2023 and Sec. 3(1)(d) and 3(2)(5)(a) of the SC/ST (POA) Act, 1989 has been rejected.

(2.) Counsel for the appellant submits that the appellant is innocent and has been falsely implicated in this offence.

(3.) It is further submitted that the appellant has caused only simple injuries to the injured and the other co- accused persons have already been enlarged on by the trial Court itself. Hence prays for release of the appellant on bail.