Citation : 2025 Latest Caselaw 944 MP
Judgement Date : 6 June, 2025
NEUTRAL CITATION NO. 2025:MPHC-GWL:11711
1 CRA-5155-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE VIVEK JAIN
ON THE 6 th OF JUNE, 2025
CRIMINAL APPEAL No. 5155 of 2025
DHARMENDRA KUMAR VISHWAKARMA
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Divakar Vyas, Advocate for the appellant.
Shri Samar Ghuraiya, Public Prosecutor for State.
Shri Kapil Singhal, Advocate for the respondent No.2.
ORDER
This appeal under Section 14-A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, "the SC/ST Act") filed by the appellant assailing the order dated 17.05.2025 passed by Special Judge (SC & ST Act) Vidisha whereby the anticipatory bail application under Section 482 of BNSS has been rejected.
The appellant is apprehending his arrest in connection with Crime
No.837/2025 for the offences punishable under sections 118(1), 296, 351(2), 3(5), 109 of BNS and Sections 3(1)(r), 3(1)(s), 3(1)(v), 3(2)(va) of the SC/ST Act registered at Police Station Kotwali, District Vidisha.
Learned counsel for the appellant while taking through this Court to the prosecution version submits that as per prosecution, there was some property dispute between co-accused Rajendra Lodhi@ Sonu and Naveen
NEUTRAL CITATION NO. 2025:MPHC-GWL:11711
2 CRA-5155-2025 Saxena and his friends. As per prosecution story, Naveen Saxena went to talk to Rajendra in office of Iffco Tokio Insurance and while going there, he took present appellant Khemchand along with him. There some altercation took place between Naveen Saxena and his associates on the one side and Rajendra@ Sonu on the other side. It is also contended that present applicant Dharmendra has no role in the dispute. He is an Advocate. It is further contended that there is allegation of assault on Khemchand Ahirwar by Rajendra @ Sonu and in the cross case at crime No.838/24 Khemchand alleged to have assaulted Raju@Rajendra with knife. Present appellant has no role in the present matter. He neither assaulted nor knew about the caste of injured person namely Khemchand Ahirwar. Therefore, ingredients of atrocities Act being made out against the present applicant are prima facie
not attracted. Therefore, benefit of anticipatory bail be granted by allowing the appeal and setting aside the order passed by trial Court. Reliance is placed on judgment of Hon'ble Apex Court in the case of Prathvi raj Chauhan Vs. Union of India & Others, 2020 (4) SCC 727.
Per contra, learned State counsel vehemently opposed the appeal and prayed for its rejection while learned counsel for complainant has stated that complainant has no objection if present applicant is granted benefit of anticipatory bail.
Heard learned counsel for the parties and considered the arguments advanced by them.
Considering the facts and circumstances of the case and without commenting on merits of the case and prima facie, no ingredients of offence
NEUTRAL CITATION NO. 2025:MPHC-GWL:11711
3 CRA-5155-2025 of atrocities act seems to be attracted against the present applicant. In the considered opinion of this Court, preset appeal deserves to be allowed and is hereby allowed and the order passed by the trial Court dated 17.5.2025 is set aside. It is directed that in the event of arrest, appellant be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with a solvent surety in the same amount to the satisfaction of the Arresting Authority/Investigating Officer for his appearance before the trial Court on all dates and for complying with the conditions enumerated in sub- section (2) of Section 438 of Cr.P.C.
With the aforesaid directions, the present appeal stands disposed of. Certified copy as per rules.
(VIVEK JAIN) V. JUDGE
Rohit
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