BHOLANATH YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The matter is heard through Video Conferencing.

(2.) This appeal by the accused/appellant under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act is directed against the order dated 13.05.2021 passed by the 3rd Additional Sessions Judge, Bastar place Jagdalpur, C.G., rejecting his regular bail under Section 439 Cr.P.C. The appellant is in jail since 11.04.2021 in connection with Crime No.38/2021 for the offence punishable under Section 376 of Indian Penal Code and Section 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 registered at Police Station- Bhanpuri, District Bastar, C.G.

(3.) Allegation against the appellant by the prosecutrix is that on the pretext of marrying her, appellant committed sexual intercourse with her. When she got pregnant, appellant refused to marry her and deserted her. On report being lodged to the above effect, the aforesaid offence have been registered against the appellant.