SHIVNARAYAN JAISWAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first criminal appeal under Sec. 14A (2) of the SC & ST (Prevention of Atrocities Act, 1989 is preferred against the order dtd. 18/2/2026 BA No.163/2026 by Special Judge, SC & ST (POA) Act, 1989, Dewas, whereby the trial Court has rejected the application filed under Sec. 483 of the BNSS, 2023 by the appellant seeking bail in connection with Crime No.1151/2025 registered at police station- Bank Note Press, Dewas, for the offence punishable under Sec. 190, 191(2), 191(3), 296(B), 115(2), 324(4), 331(6), 351(3) and 118(1) of the BNS, 2023 and Sec. 3(1)(r), 3(1)(s), and 3(2)(va) of SC/ST Act, 1989.

(2.) Counsel for the appellant submits that the appellant is innocent and has been falsely implicated in this offence. The appellant has no criminal antecedents. It is further submitted that a cross case is also registered by the present appellant u/s 190, 191(2), 191(3), 296(B), 115(2), 331(6), 351(3), 118(1) of BNS against the Complaint along with the other person, which is registered at P.S. BNP Dewas at crime no. 1050/2025. The investigation is over and charge-sheet has been filed. The conclusion of trial will likely to take long time, hence prayed for release of the appellant on bail.

(3.) Counsel for the respondent/State opposed the prayer for grant of bail.