Smt. Suneeta vs The State Of Madhya Pradesh
2021 Latest Caselaw 5486 MP

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            THE HIGH COURT OF MADHYA PRADESH
                       CRA No.5175/2021
                Smt. Sunita vs. State of M.P. & Anr.

Gwalior, Dated : 15.09.2021

      Shri Ashirwad Dwivedi, Counsel for the appellant.

      Shri A.K. Nirankari, Public Prosecutor for the respondent

No.1/State.

None for the respondent No.2/complainant.

It is submitted by the counsel for the State that the complainant

has been informed about the pendency of this appeal as required

under Section 15-A of the Scheduled Castes and Scheduled Tribes

(Prevention of Atrocities) Act.

Case diary is available.

This first Criminal Appeal for grant of bail has been filed under

Section 14A(2) of Scheduled Castes and Scheduled Tribes

(Prevention of Atrocities), Act, 1989 against the order dated

25.8.2021 passed by Special Judge (Atrocities), Shivpuri by which

the application filed by the appellant for grant of bail has been

rejected.

The appellant has been arrested on 17.8.2021 in connection

with Crime No.294/2016 registered at Police Station Pichhore,

District Shivpuri for offence punishable under Sections 323, 323/34

of IPC and under Section 3(2)(va) of the Scheduled Castes and

Scheduled Tribes (Prevention of Atrocities), Act.

THE HIGH COURT OF MADHYA PRADESH CRA No.5175/2021 Smt. Sunita vs. State of M.P. & Anr.

It is a case of bail jump and accordingly, after seeking

instructions, it is submitted by the counsel for the appellant that the

trial is fixed for delivery of judgment.

In view of the advanced stage of the trial, no case is made out

for grant of bail. The appeal fails and is hereby dismissed.

                                                               (G.S. Ahluwalia)
(alok)                                                               Judge




ALOK KUMAR
2021.09.15 17:31:56 +05'30'