Shubham Choudhari vs State Of Madhya Pradesh

Gajendra Singh, J

This criminal appeal under section 14A (2) of the SC & ST (Prevention of Atrocities) Act, 1989 is preferred by the appellant- Shubham Choudhari against the order dated 08.05.2026 in BA No.500/2026 by Special Judge, SC/ST (POA) Act), 1989 Dewas (M.P.) whereby the trial court has rejected the application under section 483 of the B.N.S.S., 2023 seeking bail in connection with crime no.287/2026 registered at police station- Industrial Area, Dewas, District- Dewas (M.P.) for the offence punishable under sections 126(2), 296, 115(2), 308, 351(3), 3(5) of the B.N.S., 2023 and sections 3(1)(D), 3(1)(dh) and 3(2)(va) of the SC & ST (Prevention of Atrocities) Act, 1989.

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 06.05.2026. It is further submitted that co-accused persons Mahendra Singh and Shakti Singh have already been granted the benefit of anticipatory bail by the trial court itself. 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 as well as complainant opposed the criminal appeal.

Considering the facts and circumstances of the case and the role attributed by the present appellant, this criminal appeal succeeds 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 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.