MANSHARAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is repeat Third criminal appeal under Sec. 14A (2) of the SC & ST (Prevention of Atrocities) Act, 1989 is preferred against the order dtd. 17/2/2026 in SCATR No.65/2025 by Special Judge (SC/ST (POA) Act),1989 Badwani (M.P.) whereby the trial court has rejected the application under Sec. 483 of the BNSS, 2023 seeking bail in connection with crime no.296/2025 registered at police station- Pati, District Badwani for the offence punishable under Sec. 87, 64(2)(m), 142, 351(3), 3(5), 61(2), 69, 70(1), of the BNS, 2023 and Sec. 3(1)(w)(i) and 3(2)(v) and 3(2)(va) of the SC/ST (POA) Act, 1989.

(2.) First criminal appeal was dismissed as withdrawn vide order dtd. 17/10/2025 in CRA No.9709/2025 with liberty to renew the prayer after examination of the prosecutrix. Thereafter, second criminal appeal was dismissed as not maintainable vide order dtd. 11/2/2026 in CRA No.914/2026.

(3.) Counsel for the appellant submits that the appellant is innocent and he has been falsely implicated in this case. The appellant is in custody since 17/8/2025. The investigation is over and charge sheet has been filed. Hence, prayer is made for grant of bail to the appellant.