RAJESH SHRIVAS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) The present appeal has been filed under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities)Act , 1989, by the appellant seeking bail in connection with Crime No.14/2020 registered at Police Station-Itarsi, District-Hoshangabad, for the offence punishable under Sections 376(2)(n) , 506 and 323 of the Indian Penal Code and 3(1)(W)(i) and 3(2)(va) of the SC/ ST Act , 1989.

(3.) Learned counsel for the appellant submits that the appellant is innocent and has been falsely implicated in the case. He further submits that the appellant is in jail since 12.01.2020 and the trial will take long time to conclude, therefore, he prays that the appellant may be enlarged on bail.