Manmohan Lohdi vs The State Of Madhya Pradesh on 18 July, 2023

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Madhya Pradesh High Court

Manmohan Lohdi vs The State Of Madhya Pradesh on 18 July, 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 18 th OF JULY, 2023
                                           CRIMINAL APPEAL No. 7977 of 2023

                          BETWEEN:-
                          MANMOHAN LOHDI S/O MALKHAN LODHI, AGED
                          ABOUT 32 YEARS, OCCUPATION: LABOUR R/O VILLAGE
                          DOH P.S. KUDEELA DISTRICT TIKAMGARH (MADHYA
                          PRADESH)

                                                                                       .....APPELLANT
                          (BY SHRI ASHISH TIWARI - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                POLICE   STAT  IN   KUDEELA  DISTRICT
                                TIKAMGARH (MADHYA PRADESH)

                          2.    VICTIM A D/O NOT MENTION NOT MENTION
                                (MADHYA PRADESH)

                                                                                    .....RESPONDENTS
                          (BY SHRI MANOJ KUSHWAHA - PANEL LAWYER FOR RESPONDENT
                          NO.1/ STATE.
                          MS. BHAWANA TRIPATHI - ADVOCATE FOR THE COMPLAINANT.)

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

This 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 29/03/2023 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Act, District Tikamgarh (M.P.), whereby bail application under Section 439 of Cr.P.C. filed on behalf of appellant/accused Signature Not Verified has been dismissed.

Signed by: DEEPA MISHRA Signing time: 7/19/2023 11:00:19 AM 2

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. Appellant's first bail application in the form of appeal under Section 14-A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 was dismissed as withdrawn and not pressed vide order dated 3.5.2023 passed in CRA No.5367 of 2023.

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

(DINESH KUMAR PALIWAL) JUDGE mrs. mishra Signature Not Verified Signed by: DEEPA MISHRA Signing time: 7/19/2023 11:00:19 AM

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