DEVKUNWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) These two appeals under Sec. 14-A of the SC/ST (Prevention of Atrocities) Act, 1989 has been filed against the order dtd. 23/11/2022 and order dtd. 28/11/2022, respectively passed by learned Special Judge SC/ST (Prevention of Atrocities) Act, District-Chhatarpur, whereby bail applications under Sec. 439 of Cr.P.C. filed on behalf of appellants/accused have been dismissed.

(2.) Appellants have been arrested in connection with Crime No.343/2022 registered at Police Station-Lavkushnagar, District-Chhatarpur (M.P.) for commission of offence under Sec. 306 of IPC and 3(2)(v) of SC/ST (Prevention of Atrocities) Act. Appellant Smt. Devkunwar is in detention since 12/11/2022 and appellant Lachhiram Ahirwar is in detention since 16/11/2022.

(3.) As per prosecution story, on 6/4/2021, at around 8:00 pm Hardayal Ahirwar resident of village Tahnaga lodged an FIR stating that some people informed his brother Anantram Ahirwar on phone that his younger brother Ram Prakash Ahirwar is lying unconscious near the field of Nathuram Ahirwar.