POORAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Present appeal has been filed under Section 14A(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 against the order dated 09/11/2019 passed by Special Sessions Judge, Morena District Morena; whereby the application of the appellant under Section 438 of Cr.P.C. seeking bail has been rejected.

(2.) The present criminal appeal has been by the appellant, who apprehend his arrest in connection with Crime No.515/2019 registered at Police Station Ambah, District Morena (M.P.), registered in relation to the offence punishable u/Ss.306 of IPC & Section 3(2)(5d) of Atrocities Act.

(3.) Learned counsel for the appellant submits that it is case of false implication. He has not committed the offence in any manner. It is alleged that they are no ingredients to constitute offence under Section 306 of IPC. The merg was registered in November 2018 for which the offence has been registered in October 2019. He has argued that there are no specific allegations of instigation being made by the present appellant to the deceased to commit suicide.