RAJEEV KUMAR SHRIVASTAVA, J. - (1.)Present criminal appeal filed u/S.14(A)(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, assails the order dtd. 4/12/2021 passed by the Special Judge (Atrocities), Datia (M.P.); whereby, the application preferred by appellant herein u/S.439 of Cr.P.C. has been rejected.
(2.)Appellant has been arrested on 03/07/2021 in connection with offences punishable u/S. 363, 365 of the IPC and Sec. 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and added Ss. 11/13 of MPDVPK Act, Sec. 25(1) (a), 30 of Arms Act and Ss. 39/192(1), 146, 196, 3/181 of Motor Vehicles Act, registered as Crime No.115/2021 by Police Station Pandokhar, District Datia (M.P.).
(3.)Learned counsel for the appellant- Mahesh @ Halke has submitted that the appellant has not committed any offence. He has falsely been implicated in this case. Appellant is in custody since 03/07/2021. Co-accused has already been granted bail by this Court vide order dtd. 28/1/2022 passed in Cr.A. No.7936/2021. Trial will take its own time. The appellant is ready to abide by any condition which may be imposed by this Court. Hence, considering the aforesaid facts, learned counsel prays for grant of bail to the appellant.