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Judgment
9 paragraphs · 194 wordsGurpal Singh Ahluwalia, J
None for the complainant.
It is submitted by the Counsel for the State that the complainant has been informed about the pendency of this appeal as required under Section 15-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (in short Act).
Case diary is available.
This second repeat criminal appeal has been filed under Section 14-A(2) of the Act against the order dated 10/03/2022 passed by Special Judge (Atrocities) District Bhind, rejecting the bail application. First appeal of the appellant was dismissed by order dated 23/05/2022 passed in CRA No.4549/2022.
The appellant has been arrested on 04/03/2022 in connection with Crime No.08/2022 registered by Police Station Ron, District Bhind for offence punishable under Sections 304/34, 201 of IPC, Section 49(A) of M.P. Excise Act and under Section 3(2)(v) of the Act.
According to the prosecution case, three persons lost their life by reason of consumption of poisonous/injurious liquor. Charge under Section 120-B of IPC has also been framed against the appellant.
In view of the allegations made against the appellant, no case is made out for grant of bail.
Accordingly, the appeal fails and is hereby dismissed.