MALKHAN Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is repeat appeal filed under section 14 A (1) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act 1989 for grant of regular bail to the appellant, who has been arrested on 01.07.2015 in connection of Crime No.151/2015, registered at Police Station Saikheda District Narsinghpur (M.P.) for the offence punishable under Sections 147, 148, 149, 323, 324, 325, 307, 506 B, 427 and 302 of the IPC and under Section 3 (1-10), 3(2-5), 3(1-15) of Atrocities Act.

(3.) Earlier bail appeal was dismissed vide order dated 22.08.2017 with liberty to file the same after a period of three months, if the trial is not concluded.