SUKHDEV KAUSHAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal by the accused/appellant under Section 14A (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 is directed against the order dated 13.10.2020 passed by the Special Judge, SCST(PA) Act 1989, Mungeli (C.G.) in Special Sessions Case No. 42/2020, refusing to allow his regular bail under Section 439 Cr.P.C. The appellant is in jail since 08.07.2020 in connection with Crime No. 163/2020 for the offence punishable under Sections 363, 366 and 376 of IPC; Sections 4 and 6 of the Protection of Children from Sexual Offences Act and Section 3(2) (v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered at Police Station- Sargaon, District Mungeli (C.G.).

(2.) Allegation against the appellant is that on the pretext of marriage, he abducted the prosecutrix and committed forcible sexual intercourse with her.

(3.) Complainant/Father of the prosecutrix namely Kashiram Dhruv along with his counsel appeared before this Court in person and they have objection to grant of bail to the appellant by this Court.