SONU RAWAT Vs. STATE OF M.P.

JUDGEMENT

(1.) Present appeal has been filed under Section 14-A (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for brevity 'the Atrocities Act') after rejection of earlier one which was rejected by order dated 06.02.2019 passed in Cr.A.No.1086/2019 against the order dated 10.12.2018 passed by Special Judge, (Atorcities), Gwalior by which the anticipatory bail application filed by the appellant under Section 438 of Cr.P.C. which was registered as bail application No.733/2018, has been rejected.

(2.) The applicant apprehends his arrest in connection with Crime No.733/2019 registered at Police Station Dabra, District Gwalior for the offences under Sections 323, 294, 506/34 of IPC and Section 3(1)(r)(s) and 3(2)(va) of the SC/ST Act.

(3.) It is submitted by the learned counsel for the appellant that the appellant has been falsely implicated because of previous enmity. The appellant was not present on the spot when the alleged incident had occurred. All the offence registered against the appellant under the IPC are bailable. There is no criminal history of the appellant. The appellant is a young boy aged about 19 years and if he is sent to jail, then his future career would be spoiled. Further, the appellant is ready and willing to abide by any condition which may be imposed by this Court. Hence, prayed for grant of anticipatory bail to the appellant.