BALVEER SINGH YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) This is second appeal under Section 14-A of The Scheduled Castes and Tribes (Prevention of Atrocities) Act, 1989 filed on behalf of the appellant for grant of bail. First appeal has been dismissed on merits vide order dated 17.12.2018 passed in Cr.A No.7628/2018.

(2.) The appellant has been arrested on 22.06.2018 in connection with Crime No.374/2018 registered by Police Station Bairasiya, District Bhopal for offence punishable under Sections 302, 302/34, 447 of IPC and Sections 3(1)(iv) and 3(2)(v) of the Scheduled Castes and Tribes (Prevention of Atrocities) Act.

(3.) Learned counsel for the appellant has submitted that the appellant is innocent and has been falsely implicated in the case. Statements of material witnesses have been recorded in the trial Court. All the witnesses have turned hostile and they have not supported the prosecution case. Charge-sheet has been filed. The appellant is in jail since 22.06.2018. Trial will take a long time to conclude. The appellant is permanent resident of the district and there is no likelihood of his absconding or tampering with the prosecution case. On these grounds prayer is made to enlarge the appellant on bail.