AJAY SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Lawyers are abstaining from court work. Case diary perused.

(2.) This appeal has been filed under Section 14 (A) of SC/ST (Prevention of Atrocities) Act against the order dated 20/5/19 passed by Special Judge, SC/ST (Prevention of Atrocities) Act, Morena whereby learned Judge rejected the bail application filed by the appellant u/S. 438 of Cr.P.C. seeking anticipatory bail in Crime No.464/17, registered at Police Station Porsa, District Morena for the offences u/Ss. 452, 294, 323, 506 r/w 34 of IPC and Section 3(1)(r), 3 (1)(s), 3(2)(va) of the SC/ST (Prevention of Atrocities) Act, 1989, by apprehending arrest.

(3.) Appellant apprehends arrest in respect of offence of house trespass, uttering abusive words and taking the name of caste of victim in derisive manner, causing minor hurt and criminal intimidation alongwith 3(1)(r), 3 (1)(s), 3(2)(va) of the SC/ST (Prevention of Atrocities) Act, 1989.