RAMANAND NISHAD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The accused/appellant who is in custody since 22/11/2021 has filed this appeal under Sec. 14-A(2) of the Scheduled Castes and Scheduled Tribe (Prevention of Atrocities) Act, 1989 (for short "the SC/ ST Act") for grant of bail in connection with Crime No.109/2020 registered at Police Station Amanaka, District Raipur for the offence punishable under Ss. 376 and 506 of IPC and Ss. 3 (1) (11) and 3(2) (V) of the SC/ST Act.

(2.) Case of the prosecution in nutshell is that the prosecutrix has relationship with the appellant prior to her marriage with one Chamalal Dhurv which was solemnized on 4/5/2020. It is alleged that even after the marriage, the appellant compelled the prosecutrix to continue their relationship and pressurized her by showing knife and when the prosecutrix could not bear his torture, she lodged an FIR.

(3.) Learned counsel for the appellant submits that accused/appellant is innocent and has been falsely implicated in the case. He submits that appellant and the prosecutrix are consenting party and even the proseuctrix come from Gariyaband to Raipur with the appellant on his motorcycle. Therefore, the appellant may be enlarged on bail.