Madhya Pradesh High Court

Vinod Patel vs The State Of Madhya Pradesh on 22 May, 2025

Author: Anuradha Shukla

Bench: Anuradha Shukla

          NEUTRAL CITATION NO. 2025:MPHC-JBP:24813




                                                               1                                  CRA-4724-2025
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                         BEFORE
                                         HON'BLE SMT. JUSTICE ANURADHA SHUKLA
                                                    ON THE 22nd OF MAY, 2025
                                               CRIMINAL APPEAL No. 4724 of 2025
                                                    VINOD PATEL
                                                       Versus
                                      THE STATE OF MADHYA PRADESH AND OTHERS
                           Appearance:
                              Shri Sourabh Singh Thakur - Advocate for the appellant.
                              Shri Pramod Kumar Chouby - Panel Lawyer for the respondent/State.

                                                                   ORDER

This first Criminal Appeal under Section 14-A(1) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, "SC/ST Act") for grant of regular bail has been filed on behalf of appellant against the order dated 05.05.2025 in Bail application No.1079/2025.

The appellant has been arrested on 31.01.2025 in connection with (FIR)/Crime No.18/2025 dated 16.01.2025 registered at Police Station Maharajpur, District Chhatarpur, for the offences punishable under Sections

296, 115(2), 119(1), 351(2), 3(5) of BNS 2023 and Sections 3(2)(da), 3(1) (dha), 3(2)(5-a) of the SC/ST Act.

This appeal has been argued on the ground that appellant has been falsely implicated in this case and for this reliance has been placed upon the statement of complainant and sole victim Sunil Prajapati recorded before the trial Court on 05.05.2025 in which he has specifically stated that appellant had committed no crime with him and the FIR against appellant was lodged

NEUTRAL CITATION NO. 2025:MPHC-JBP:24813

2 CRA-4724-2025 by him on the instigation of one Mahesh Patel. A request has, therefore, been made to allow the application.

Learned counsel for the State has opposed the prayer on the ground that the appellant has long criminal history and there is no information regarding the judgments of acquittal passed in his favour. Therefore, a request has been made to dismiss the appeal.

Heard the learned counsel for the parties and perused the case diary. Having considered the statements given on oath by the complainant, the arguments submitted by both the sides and the evidence available in the case diary, this bail application is allowed.

It is directed that the appellant shall be released on bail upon his

furnishing a personal bond in a sum of Rs.50,000/- (Rupees Fifty Thousand only) with one surety in the like amount to the satisfaction of the trial Court concerned for his regular appearance before the said Court on all such dates as may be fixed in this regard during pendency of trial. It is directed that the appellant shall abide by the conditions enumerated under Section 437(3) of Cr.P.C.

Accordingly, this appeal stands allowed and disposed of.

(ANURADHA SHUKLA) V. JUDGE

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