Jugal Kishor Vs State Of Madhya Pradesh And Others

Jugal Kishor vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · Decided on 9 October 2025 · Citation: (2025) 10 MP CK 1450

HON’BLE JUDGES

Gajendra Singh, J

ACTS & SECTIONS REFERRED

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2) · Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483 · Indian Penal Code, 1860 — Section 103(2), 115(2), 191(2), 191(3), 351(3)

RESULT

Dismissed

CASE NUMBER

Criminal Appeal No. 9777 Of 2025

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Judgment

5 paragraphs · 142 words

Gajendra Singh, J

This Appeal under section 14A(2) of the SC & ST (Prevention of Atrocities Act, 1989 is preferred against the order dated 10.07.2025 in SCATR No.09/2025 by Special Judge, SC & ST (POA) Act, 1989, Mandsaur 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.488/2024 registered at police station Garoth, District Mandsaur for the offence punishable under sections 103(2), 191(2), 191(3), 115(2), 351(3) 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 State opposed the appeal and prayed for its dismissal.

Heard. Perused the case diary.

Considering the gravity of the offence, present ailment of the appellant is not sufficient to release him on temporary bail. Accordingly, the appeal is dismissed.