PAL SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Present appeal has been filed under Section 14-(A)(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 (for brevity "Act of 1989") against the order dated 24.10.2019 passed by Special Judge, Bhind; whereby, the application of the appellant under Section 438 of Cr.P.C. seeking bail has been rejected.

(2.) Appellant is apprehending his arrest for the alleged offences registered at Crime No.99/2019 at Police Station Gohad, District Bhind, punishable under Sections 324 , 323 , 294 , 506 , 34 of IPC and Section 3(1)(da)(dha) and 3 (2)(va) of the Act of 1989.

(3.) Learned counsel for the appellant submits that he has not committed any offence. The appellant has been falsely implicated. The appellant is the reputed citizen of the locality and if he is sent to jail then his social reputation would get disrepute. It is further submitted by the counsel for the appellant that the appellant is the permanent residents of Village Gohad, District Bhind. In support of his submission, learned counsel for the appellant has placed reliance rendered by the Hon'ble Apex Court in the case of Arnesh Kumar Vs. State of Bihar, (2014) 8 SCC 273.