HANUMANT YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the rival parties are heard.

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

(3.) Allegation against the appellant is of taking name of caste of complainant in derisive manner and also causing injury as a result of which section 325 of IPC has been registered.