MAHESH RAJAK Vs. STATE OF MP

JUDGEMENT

(1.) Heard finally through Video Conferencing. This first application under Section 14A of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act has been filed for grant of bail.

(2.) The appellant is in jail from 14-3-2020 in connection with Crime No.1/2020 registered at Police Station AJK Distt. Sheopur for offence under Sections 324 , 323 , 294 , 506 of I.P.C. and under Section 3(1)(r) , 3(1)(s) read with Section 3(2)(va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act .

(3.) It is submitted by the Counsel for the appellant that the appellant has been falsely implicated. He had not threatened any witness. Furthermore, all the material witnesses, except the Investigating Officer and Doctor have been examined.