SANJAY 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 16.09.2020 passed by the Special Judge, (SC/ST) Act 1989, Mungeli, District Mungeli (C.G.) in Special Sessions Case No. 13/2020, refusing to allow his regular bail under Section 439 Cr.P.C. The appellant is in jail since 23.07.2020 in connection with Crime No. 01/2020 for the offence punishable under Sections 366 and 376 of IPC and Section 3(2) (v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered at Police Station- AJAK, Mungeli, District Mungeli (C.G.).

(2.) Allegation against the appellant is that on the pretext of marriage, he abducted the prosecutrix and committed sexual intercourse with her and thereafter he refused to keep her as wife. Therefore, the report was lodged by the prosecutrix against the appellant.

(3.) Prosecutrix appeared before this Court in person and she has objection to grant of bail to the appellant by this Court.