RAJEEV RAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first appeal filed by the appellant under Section 14(A)(2) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) The appellant is in custody since 07.01.2020 in connection with Crime No.09/2020 registered at Police Station Bhalumada, District Anuppur (M.P.) for the offences punishable under Sections 420, 467, 468 & 120(B) of the Indian Penal Code, Sections 66C and 66D of Information Technology Act and Section 3(2)(5) of the SC/ST (Prevention of Atrocities) Act, 1989.

(3.) As per the prosecution story, the appellant cheated the complainant namely Ramlal Ahirwar while receiving his adhar card and mobile number to provide cooking gas under Ujjawala Scheme, but nothing has been provided to the complainant by the Government and an amount about Rs. 3,352/- has been deducted from his account and transferred to some other account. Hence, the police has registered the offences against the appellant.