RAMKUMAR YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Since both the criminal appeals have arisen out of the same crime number, they have been heard analogously and being disposed of by this common order.

(2.) These criminal appeals have been instituted on appeals for anticipatory bail under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 filed on behalf of the appellants Ramkumar Yadav and Nanoo Yadav in crime no. 136/2017 registered by P.S.- Tendukheda, District- Damoh under Sections 323, 294 and 506 read with section 34 of the IPC and Sections 3 (1) (r), 3 (2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. These appeals are directed against the order dated 31.07.2017 passed by the Court of Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities), Damoh.

(3.) As per the prosecution case, at about 10:15 p.m. On 08.06.2017, when victim Ratnesh Goud had gone to the bore well, in front of the house of the appellant Nanoo Yadav, he started to filthily abuse him because the victim had purchased Munna Thakur's land. Appellant Nanoo Yadav pushed him on the ground, when he stood up, appellant Ramkumar Yadav struck a blow with a stick on his head. They both filthily abused and humiliated the victim with reference to his Scheduled Tribe.