PRADEEP Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is repeat appeal filed under section 14 A (1) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act 1989 for grant of regular bail to the appellant, who has been arrested on 01.07.2015 in connection of Crime No.151/2015, registered at Police Station Saikheda District Narsinghpur (M.P.) for the offence punishable under Sections 147, 148, 149, 323, 325, 506 B, 427 and 302 of the IPC and under Section 3 (1-10), 3(2-5), 3(1-15) of Atrocities Act.

(3.) Earlier bail appeal was dismissed vide order dated 22.08.2017 with liberty to file the same after three months.