PAPPU ALIAS RAMESHWAR DANSENA 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 24.06.2020 passed by the Special Judge (Atrocities Act), Raigarh (C.G.) in Special Criminal Case under the Atrocities Act No. 21/2020, refusing to allow his regular bail under Section 439 Cr.P.C. The appellant is in jail since 30.05.2020 in connection with Crime No. 51/2020 for the offence punishable under Sections 376 and 506 of IPC; Section 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- Chhal, District Raigarh (C.G.).

(2.) Allegation against the appellant is that on the pretext of marriage and giving two acres of land to the prosecutrix/victim, he established physical relation with her and video of the same was recorded in his mobile phone.

(3.) Prosecutrix and her mother namely Anusuiya Khunte @ Satpura W/o Hari Khunte along with her counsel Shri Lalu Thakur appeared before this Court in person and they have no objection to grant of bail to the appellant by this Court.