RAGHUVEER SINGH BUNDELA Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned P.L. for the State has submitted that notice to respondent No.2 has already been served.

(2.) This Criminal Appeal under Section 14-A of SC/ST (Prevention of Atrocities) Act, 1989 has been preferred by the appellants in the form of anticipatory bail apprehending their arrest in Crime No. 127/2020 registered at Police Station-Outpost Karrapur, Police Station Baheriya, District Sagar (M.P.) for the offences punishable under Sections 147, 148, 149, 294, 323, 324, 506 of IPC and Section 3(1)(da), 3(1)(dha), 3(2)(5-ka) of SC/ST (Prevention of Atrocities) Act, 1989.

(3.) According to prosecution case, complainant (respondent No.2.)- Sohan Bansal, who is a member of Scheduled Caste lodged a 'dehati nalishi ' on 14.06.2020 during treatment in District Hospital, Sagar in the Police Station-Karrapur by alleging therein that on the same day, at about 3 o'clock he was doing construction work of stop dam near 'Dharkhedi Nala' with his friends Brijendra Thakur and Battu Rajak where other labourers were also working. At that time, co-accused alongwith present appellantsaccused came there armed with lathi, danda and katarna and said to be complainant party that complainants are doing the construction work in the land of appellants, so appellants stopped them for construction work in their land. On that complainant-Sohan Bansal and Brijendra Thakur said to be appellants and co-accused that both are Contractor of the work which was going on there. Thereafter, appellants and co-accused abused complainant party with filthy language by the name of their caste and committed marpeet with them. Accused/appellant No.1 assaulted Sohan with danda, Brijendra Thakur tried to save him then co-accused Bhanu assaulted him with katarna. Present appellants assaulted complainant party by means of knife, lathi and kick & fists. During that Engineer Jitendra Singh Tomar and Awdhesh Singh Thakur intervene the matter and appellants and co-accused went from the spot by giving threatening of dire consequences. Thereafter, the aforesaid offence has been registered against the present appellants and other co-accused persons.