RAMKESH SAHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) Case diary is available.

(3.) This is first appeal under Section 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989 filed on behalf of the appellant for grant of bail. The appellant has been arrested on 12.09.2019 in connection with Crime No.389/2019 registered by Police Station Bargawan, District Singrauli (M.P.) for offence punishable under Sections 363 , 376(d) of IPC and Section 3(2)(v) of SC/ST (POA) Act, 1989 and Sections 5 & 6 of POCSO Act.