UPENDRA SINGH RAJAWAT Vs. STATE OF M.P.

JUDGEMENT

(1.) This appeal has been filed under Section 14(A)(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 against the order dated 10/07/2019 passed by Special Judge, SC/ST (Prevention of Atrocities) Act, Bhind, whereby learned Judge rejected the bail application filed by the appellant u/S. 438 of Cr.P.C . seeking anticipatory bail in Crime No.61/2019, registered at Police Station- Umri, District- Bhind for the offences under Sections 323 , 294 read with 34 of IPC and Section 3(1)(q) , 3(1) (r) of the SC/ ST Act by apprehending arrest.

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

(3.) From reading of the allegations contained in the case diary produced by the State, it reveals that abusive words were uttered by taking the name of caste of victim who happens to be member of SC/ST community in derisive manner and therefore, offence punishable under Sections 3(1)(q), 3(1)(r) of the SC/ST (Prevention of Atrocities) Act, 1989 is prima facie made out.