KULI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With consent, heard finally. Present appeal has been filed under Section 14(A)(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 (hereinafter would be referred as to 'the Act') against the order dated 14/9/2019 passed by Special Judge, Atrocities, District Morena, whereby the anticipatory bail application of the appellant has been rejected.

(2.) The appellant is apprehending his arrest by Police Station Sabalgarh, District Morena (M.P.), in connection with Crime No.432/2019 registered in relation to the offence punishable u/Ss. , 294, 323, 506 of IPC and Section 3(1)(n) , 3(1) (/k), 3(2)(5d) of Atrocities Act.

(3.) It is alleged by Counsel for appellant that he has been falsely implicated in the case. He has not committed the offence in any manner. Counsel for the appellant has submitted the allegations against the appellant is that the appellant without any provocation abused the victim who happens to be a member of SC/ST community by derisively calling the name of his caste and by giving kick and fist blows to the victim as well as his friend. He has further submitted that the injuries are minor in nature and appellant is ready and willing to abide by all the terms and conditions as may be imposed by this Court, therefore, he prayed for grant of bail.