RAJAN Vs. STATE OF MADHYA PRADESH AND OTHERS

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) Present appeal has been filed under Section 14-(A) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 against the order dated 02/05/2020 passed by Special Court, The Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989, Shivpuri, District Shivpuri (M.P.) whereby the application of the appellant under Section 439 of Cr.P.C. seeking regular bail has been rejected.

(3.) Appellant has been arrested on 29/04/2020 in connection with Crime No.76/2020 registered at Police Station Mayapur, District Shivpuri(M.P.), punishable under Sections 354 and 34 of IPC and Section 3(1)(w)(i) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 and Section 7 / 8 of Protection of Children from Sexual Offence Act, 2012.