Shyam Koli vs State Of Madhya Pradesh And Others

Gajendra Singh, J

This is first criminal appeal under section 14A (2) of the SC & ST (Prevention of Atrocities Act, 1989 is preferred against the order dated 13.01.2026 in BA No.11/2026 by the Special Judge, SC & ST (POA) Act, 1989, Barwani (MP), whereby the application for bail on behalf of appellant apprehended on 24.11.2025in connection with Crime No.344/2025 registered at police station-Sendhwa City, District Barwani(M.P.) for the offence punishable under sections 296, 115(2), 118(2), 191(2), 191(3), 351(3), 118(1) of the BNS, 2023 and sections 3(1)(r) and 3(2)(v) of SC/ST Act, 1989 is rejected.

The allegations against the appellants are on 17/09/2025 Minaksi Koli reported that several men, including Shailendra Bate, assaulted Lucky and Pawan over a dispute and bystanders intervened and the victims were taken to the Barwani for treatment.

Counsel for the appellant submits that the appellant is innocent and he has been falsely implicated in this case. There is no necessity for appellant's custodial interrogation. It is further submitted that compromise has been arrived between complainant and the appellant. The investigation is over and charge sheet has been filed. The conclusion of trial will likely to take long time, hence prays for release of the appellant on bail.

Counsel for the State opposed the criminal appeal.

Counsel for the complainant submits that he has no objection if appellants are enlarged on bail.

Considering the facts and circumstances of the case and also considering the no objection of the complainant, without commenting on the merit of the case, the appeal is allowed and the impugned order is set aside and the appellant- SHYAM KOLI is directed to be released on bail subject to 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 BNSS, 2023.