RAMLALLI Vs. STATE OF M.P.

JUDGEMENT

(1.) Present appeal filed u/S.14(A)(2) of the Act assails the order dated 30.09.2019 passed by the Special Judge (Atrocities), Morena whereby bail application filed by the appellants u/S. 438 of Cr.P.C. seeking anticipatory bail has been rejected.

(2.) The appellants apprehend their arrest in Crime No.1009/2019 registered at Police Station Kotwali, District Morena (M.P.) for the offences punishable u/Ss.323, 504, 324 and 34 of IPC and Sec. 3(1)(s), 3(1)(r) and 3(2)(va) of the SC/ST (Prevention of Atrocities) Act, 1989.

(3.) The allegation against the applicant is of uttering abusive words and taking name of the caste of complainant in a derisive manner who is member of SC and ST community.