HARIOM Vs. STATE OF M.P. & ANR

JUDGEMENT

(1.) I.A. No. 7377/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

(2.) This criminal appeal under Section 14-A (1) (2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989 (in short "the SC/ ST Act ") has been filed against the order dated 26/1/2016 passed by Second Additional Sessions Judge, Ashoknagar, District Ashoknagar in Bail Application No. 95/2016 S.T., by which the regular bail application of the applicant has been rejected.

(3.) The appellant has been arrested on 12/8/2016 in connection with Crime No.224/2016 registered at Police Station Dehat Ashoknagar, District Ashoknagar for offence under Sections 363 , 366 , 376 and 506 of the IPC, Section 3/4 of POCSO Act and Sections 3 (2) (5) and 3 (1) (w) (i) of the SC/ ST Act .