ROHIT KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal appeal (first) under Sec. 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act has been filed against the order dtd. 17/2/2026 passed by the Special Judge, SC/ST Act, Gwalior, whereby the application moved by the appellants for grant of anticipatory bail under Sec. 482 of BNSS, as they are apprehending their arrest in connection with Crime No.807/2024 registered at Police Station Dabra, District Gwalior for the offences punishable under Ss. 115(2), 296, 3(5) of BNS and Ss. 3(1)(da), 3(1)(dha) and 3(2)(v,a) of the S.C.S.T. (P.A.) Act, 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.) Learned counsel for the appellants submits that appellants are innocent and have been falsely implicated in this case. It is further submitted that earlier appellants by giving notice under Sec. 41-A of Cr.P.C by the concerned Police Station they were enlarged on bail and cooperated in the investigation. Thereafter, they were not informed about filing of the charge sheet, therefore, they could not appear before the learned trial Court at the time of filing of charge sheet. It is further submitted that no offence under above-mentioned Sec. is made out against the appellants. No caste related abuses have been hurled by the appellants even no specific role has been attributed to the present appellants. Appellants have lodged FIR bearing Crime No.805/2024 against the complainant party and as a counterblast, present case has been registered against the appellants. There is no likelihood of their absconsion. They undertakes to cooperate in investigation/trial. They are ready and willing to abide by all the terms and conditions which may be imposed by this Court. Therefore, prays for grant of anticipatory bail.