Gopal vs State Of Madhya Pradesh And Others

Gajendra Singh, J

This is first criminal appeal under section 14A (2) of the SC & ST (Prevention of Atrocities Act, 1989 is preferred against the order dated 01.12.2025 in BA No.1444/2025 by Special Judge, SC & ST (POA) Act, 1989, Ujjain, whereby the trial court has rejected the application filed under section 483 of the BNSS, 2023 by the appellant- GOPAL seeking bail in connection with crime no.162/2025 registered at police station- Raghvi, District-Ujjain (M.P.) for the offence punishable under sections 87, 69, 127(4) and section 3(2)(v) of SC/ST Act, 1989.

Counsel for the appellant submits that the appellant is innocent and he has falsely been implicated in the present case. The appellant is in custody since 15.11.2025. The investigation is over and charge sheet has been filed. Hence, prayer is made for grant of bail to the appellant.

Counsel for the State opposed the criminal appeal.

Considering the nature of allegations against the appellant/accused for providing accommodation to the victim, without commenting on the merit of the case, the appeal is allowed and the appellant- GOPAL is directed to be released on bail upon his furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) with one surety in the like amount to the satisfaction of the trial court for his appearance before that Court, as and when directed, during the pendency of trial and shall also abide by the conditions enumerated under section 480 (3) of the BNSS, 2023.