KARAN PAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Present appeal has been filed under Section 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for brevity 'the Act') against the order dated 05-09-2019 passed by Special Judge (Atrocities), Gwalior whereby the application of the appellant under Section 438 of Cr.P.C. seeking anticipatory bail has been rejected.

(2.) Appellants apprehend their arrest in connection with offences punishable u/Ss. 323, 294, 452, 506, 325, 34 of IPC and Sections 3(1) (dadha), 3(2)(va) of the Act registered as Crime No. 337/2019 at Police Station Purani Chhawani District Gwalior.

(3.) It is submitted by learned counsel for the appellants that they are apprehending their arrest on the basis of registration of false case referred above. Initially father of the appellants filed a complaint on 18-07-2019 at Police Station, Purani Chhawani District Gwalior vide crime No. 283/2019 for the offence under Sections 323, 324, 294, 506, 34 of IPC. Later on, on 19-07-2019 complainant party also filed a complaint against the present appellants as a counter-blast. All offences are bailable except Section 452 of IPC and provisions of Special Statute. Confinement would bring social disrepute and professional inconvenience. He relied upon the judgment of this Court in the matter of Atendra Singh Rawat v. State of Madhya Pradesh and another passed in Cr.A.No. 7295/2018 to submit that anticipatory bail under the provision of Atrocities Act is maintainable.