SONU YADAV 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 against the order dated 11.11.2019 passed by Special Judge (Atrocities), Ashoknagar, 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.136/2019 at Police Station Mungawali, District Ashoknagar, punishable under Sections 294, 323 of the IPC and Section 3(1)(da) and 3(2)(5-ka) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) Learned counsel for the appellant submits that he has not committed any offence. The appellant has been falsely implicated.