Manmohan Lodhi vs State Of Madhya Pradesh on 21 November, 2023

[Cites 6, Cited by 0]

Madhya Pradesh High Court

Manmohan Lodhi vs State Of Madhya Pradesh on 21 November, 2023

Bench: Dinesh Kumar Paliwal

                                                             1
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                     BEFORE
                                   HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                             ON THE 21 st OF NOVEMBER, 2023
                                            CRIMINAL APPEAL No. 12196 of 2023

                           BETWEEN:-
                           MANMOHAN LODHI S/O SHRI MALKHAN LODHI, AGED
                           ABOUT 32 YEARS, OCCUPATION: LABOUR VILLAGE
                           DOH POLICE STATION KUDILA TIKAMGARH (MADHYA
                           PRADESH)

                                                                                         .....APPELLANT
                           (BY SHRI R. S. PATEL - ADVOCATE)

                           AND
                           1.    STATE OF MADHYA PRADESH THROUGH POLICE
                                 STATION POLICE STATION KUDILA TIKAMGARH
                                 (MADHYA PRADESH)

                           2.    VICTIM A D/O NOT MENTION THROUGH POLICE
                                 STATION   KUDILA DISTRICT    TIKAMGARH
                                 (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                           (BY SHRI PANKAJ TIWARI - PANEL LAWYER )

                                 This appeal coming on for admission this day, th e court passed the

                           following:
                                                              ORDER

This third bail application in the form of criminal appeal under Section 14-A(1) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 has been filed assailing the order dated 29.3.2023 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Act, Tikamgarh (M.P.) , whereby bail application under Section 439 of Cr.P.C. filed on behalf of appellant/accused has been dismissed.

Signature Not Verified Signed by: DEEPA MISHRA Signing time: 11/22/2023 11:08:13 AM 2

2. Appellant's earlier two bail applications in the form of appeal under Section 14-A of the Scheduled Castes and the Scheduled Tribe (Prevention of Atrocities) Act, 1989, have been dismissed as withdrawn and not pressed vide order dated 3.5.2023 passed in Cr.A. No.5367 of 2023 and order dated 18.7.2023 passed in Cr.A. No.7977 of 2023 respectively.

2. Appellant has been arrested in connection with F.I.R. No.40/2023 dated 26.2.2023 registered at Police Station Kudeela, District Tikamgarh (M.P.) for commission of offence under Sections 376 of IPC and Section 3(1)(w)(ii), 3(2)(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

3. As prayed by learned counsel for the appellant, this third bail application too in the form of criminal appeal under Section 14-A of SC/ST (Prevention of Atrocities) Act filed on behalf of appellant - Manmohan Lodhi is dismissed as withdrawn and not pressed.

4. However, learned counsel for the State is directed to write a letter to the S.P. concerned asking him to produce DNA report in the matter before the trial Court within a period of two months from today.

(DINESH KUMAR PALIWAL) JUDGE mrs. mishra Signature Not Verified Signed by: DEEPA MISHRA Signing time: 11/22/2023 11:08:13 AM

Unlock Advanced Research with PRISMAI

Madhya Pradesh High Court