VED PRAKASH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The appellant has preferred this appeal under Sec. 14 A (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (in short -the S.C./S.T. Act-), for grant of bail, as he is in jail in connection with Crime No.660/2022 registered at Police Station Chirmiri, District Manendragarh Chirmiri Bharatpur (CG) for the offence punishable under Ss. 376 (2)(n), 294, 323 of the IPC and Sec. 3(2)(v) of the S.C./S.T. Act.

(3.) Case of the prosecution, in brief, is that the prosecutrix, who is a grown up girl, came in contact with the appellant through social networking site. Thereafter, the appellant pressurised the prosecutrix to meet him in his house and on 10/5/2021, when she went to meet the appellant in his house, on the pretext of marriage, he committed sexual intercourse with her. Thereafter, the applicant used to sexual exploit the prosecutrix regularly. On 28/12/2022, the appellant put vermilion on her forhead and promised to marry her. Thereafter, the appellant refused to the marry the prosecutrix and abused her in filthy language and also beat her. Hence, the FIR was lodged.