MOHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard learned counsel for the parties through video conferencing.

(2.) These are appeals (first) filed under section 14-A of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act (hereinafter referred to as "the SC/ST Act'') seeking bail in connection with Crime No.275/2020 registered at police station Kasrawad, Mandleshwar, district Khargone for the offence punishable under Sections 366, 343, 506, 34 of the IPC and under section 3(2) (va) of the SC/ST Act.

(3.) As per the Final Report ( Chalan ) filed by the prosecution, on 25/05/2020, complainant Santosh Akole lodged a missing person report in the PS Kasrawad to the effect that he and other family members woke up in the morning and did not find his daughter in the house, they searched her in the nearby places but failed. Later on, he found a handwritten letter on the bed of the daughter which confirmed that she has left the house. Based on the above information, a missing person report was registered in the police station. That on 08/06/2020 prosecutrix was recovered and as per her version narrated by her in two statements recorded under section 161 of the Cr.P.C. it was revealed that she is pursuing B.Sc. (Computer Course) IInd year from Pragyan Scholar Academy College, Kasrawad and she had an inclination in Pujapath and spirituality and thus she used to visit lord Shiv Temple situated in the same locality.