High CourtsSingle Bench

Shubham Rajput vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · Decided on 30 January 2023 · Citation: (2023) 01 MP CK 0107

HON’BLE JUDGES
Sunita Yadav, J
ACTS & SECTIONS REFERRED
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(ii), 3(2), 14(2) · Indian Penal Code, 1860 — Section 376
RESULT
Dismissed
CASE NUMBER
Criminal Appeal No. 1683 Of 2023
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Judgment

3 paragraphs · 147 words

Sunita Yadav, J

After arguing for sometime, learned appellant prays for withdrawal of this appeal for anticipatory bail under Section 14-(2) of of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, filed on behalf of appellant Shubham Rajput @ Shubham Yadav in connection with Crime No.531/2022, registered by Police Station Padav, District Gwalior for the offence punishable under Section 376 of I.P.C. and 3(1) (w) (ii) and 3(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 with liberty to surrender before the trial Court and file an application for regular bail. It is further prayed that the trial Court be directed to decide the regular bail application of the appellant as early as possible.

With aforesaid liberty, the application is dismissed as withdrawn. Trial Court is directed to decide the regular bail application of the appellant as expeditiously as possible.