SHOKAT KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is repeat second criminal appeal under Sec. 14A (2) of the SC & ST (Prevention of Atrocities) Act, 1989 is preferred against the order dtd. 11/2/2026 in BA No.145/2026 by the Special Judge, SC & ST (POA) Act, 1989, Dewas, whereby the application filed under Sec. 483 of BNSS, 2023 for bail on behalf of appellant- SHOKAT KHAN apprehended on 29/4/2025 in connection with Crime No.158/2025 registered at police station- Bhourasa, District Dewas (M.P.) for the offence punishable under Sec. 140(3), 64 (1), 115(2) and 351(3) of the BNS, 2023 and Sec. 3(2)(v) and 3(2)(va) of the SC/ST (POA) Act, 1989 has been rejected.

(2.) First criminal appeal was dismissed as withdrawn vide order dtd. 7/8/2025, passed in Criminal Appeal No.7534/2025.

(3.) Counsel for the appellant submits that the appellant is innocent and has been falsely implicated in this offence. It is further submitted that the statements of victim and her mother have been recorded and victim has no objection if the appellant is granted bail. Under these circumstances, prayer is made for grant of bail to the appellant.