SHIVDAYAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This first criminal appeal has been filed on behalf of the appellant under Section 14-A (1) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 for grant of anticipatory bail, being aggrieved by the order dated 24.04.2020 passed by the Special Judge (SC/ST Act) Betul (M.P.) by which bail application under Section 438 of Cr.P.C. filed on behalf of appellant has been dismissed.

(3.) The appellant is apprehending his arrest in connection with Crime No.202/2020, registered at Police Station Sarni, District Betul (M.P.) for the offences punishable under Sections 376(2) (n), 313, 312, 506, 34 of IPC and Sections 3(2)(5), 3(2)(5a), 3(1) (w) (i) of the SC/ST (Prevention of Atrocities) Act, 1989 and Section 5J/6 of the Protection of Children from Sexual Offences Act, 2012.