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Judgment
5 paragraphs · 279 wordsGajendra Singh, J
This Second criminal appeal under section 14A(2) of the SC & ST (Prevention of Atrocities Act), 1989 is preferred against the order dated 24.12.2025 in BA No.1622/2025 by Special Judge (SC & ST (POA) Act) , Dewas, whereby the trial court has rejected the application filed under section 483 of the BNSS, 2023 by the appellant seeking bail in connection with crime no.131/2025 registered at police station- Industrial Area District-Dewas (M.P.) for the offence punishable under sections 2 94, 323,336, 451, 506, 325, 34 of the IPC and under section 3(1)(R), 3)(1)(S), 3(2)(va) of the SC & ST (POA) Act, 1989.
Counsel for the appellant submits that the appellant is innocent and he has been falsely implicated in this case. There is no direct evidence against the appellant in above mentions crime. The appellant is a young man aged about 23 years and has been in custody since 07.11.2025. The investigation is over and charge sheet has been filed. The conclusion of trial will likely to take long time, hence prays for release of the appellant on bail.
Counsel for the State has opposed the appeal.
Considering the fact and circumstances of the case and without commenting on the merit of the case, the appeal is allowed and the appellant is directed to be released on bail upon his furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) with one solvent 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 B.N.S.S., 2023.