BALRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The Criminal Appeal No.484/2026 & Criminal Appeal No.690/2026 under Sec. 14A (2) of the SC & ST (Prevention of Atrocities Act, 1989 is preferred against the order dtd. 7/1/2026 & 13/1/2026 in Bail Application No.04/2026 & Bail Application No.19/2026 respectively by the Special Judge, SC & ST (POA) Act, 1989, District Dhar (MP), whereby the applications for bail on behalf of appellant Balram & Vishal apprehended on 3/1/2026 and 3/1/2026 in connection with Crime No.4/2026 registered at police station- Badnawar, District Dhar (M.P.) for the offence punishable under Sec. 109(1), 61(2), 3(5) of BNS, 2023 and Sec. 3(2)(va) of SC/ST (POA) Act, 1989 have been rejected.

(2.) The allegations against the appellants are that the daughter of appellant Balram was married somewhere but she went alongwith the brother of victim Vishal Parmar and due to this Vishal Parmar was tried to kill through Maruti Car in the morning of 30/12/2025 when Vishal Parmar was going to his office by Motorcycle No.MP-13-EY-8613.

(3.) This appeal has been preferred on the ground that both the appellants were not present on the spot. Missing report was lodged by Balram's daughter on 22/3/2025. There is no evidence to connect the appellants with the crime. The appellants are innocent and they have falsely been implicated in this case. He has no criminal past. The conclusion of trial will likely to take long time, hence prays for release of the appellants on bail.