GHANSHYAM KALSIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent, finally heard.

(2.) This is an appeal under Section 14-A(1) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 for regular bail of the appellant-Ghanshyam Kalsiya in connection with Crime No. 640/2019 registered at Police Station Gohalpur, Jabalpur for the offence punishable under Section 377/34 of I.P.C. and Section 3(2)(v) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) Learned Counsel for the appellant submits that the appellant is in jail since 18.9.2019. The appellant has been falsely implicated. The alleged incident had taken place on 13.9.2019. The medical examination of the victim was allegedly conducted on 19.9.2019. The FIR was belatedly lodged. The challan has already been filed. In this backdrop, the appellant may be given the benefit of bail. No video has been recovered by the Investigating Agency.