SHIVRAM 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 28.06.2015 in connection of Crime No.151/2015, registered at Police Station Saikheda District Narsinghpur (M.P.) for the offence punishable under Sections 147, 148, 294, 506, 427, 302, 302/149, 325/149, 323/149 of the IPC and Section 3(1)(x) 3(1)(xv) and 3(1)(v) of SC/ST (Atrocities) Act.

(3.) Earlier bail appeal was dismissed by the appellants vide order dated 08.12.2015