Mansharam vs State Of Madhya Pradesh

Gajendra Singh, J

This is repeat Third criminal appeal under section 14A (2) of the SC & ST (Prevention of Atrocities) Act, 1989 is preferred against the order dated 17.02.2026 in SCATR No.65/2025 by Special Judge (SC/ST (POA) Act),1989 Badwani (M.P.) whereby the trial court has rejected the application under section 483 of the BNSS, 2023 seeking bail in connection with crime no.296/2025 registered at police station- Pati, District Badwani for the offence punishable under sections 87, 64(2)(m), 142, 351(3), 3(5), 61(2), 69, 70(1), of the BNS, 2023 and sections 3(1)(w)(i) and 3(2)(v) and 3(2)(va) of the SC/ST (POA) Act, 1989.

First criminal appeal was dismissed as withdrawn vide order dated 17.10.2025 in CRA No.9709/2025 with liberty to renew the prayer after examination of the prosecutrix. Thereafter, second criminal appeal was dismissed as not maintainable vide order dated 11.02.2026 in CRA No.914/2026.

Counsel for the appellant submits that the appellant is innocent and he has been falsely implicated in this case. The appellant is in custody since 17.08.2025. 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.

Looking to the age of the appellant i.e. 18 years and it is submitted that both parties belongs to the tribal community and the fact the appellant has been implicated in the case as there is non- settlement of amount between their parents, this criminal appeal succeeds and the appellant- MANSHARAM 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 B.N.S.S., 2023.