ATUL PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appellant has preferred this appeal (first) under Section 14 (A) (2) of the Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act , 1989 (as amended by Act of 2015) read with Section 439 of the Code of Criminal Procedure, 1973, feeling aggrieved by order dated 26.02.2020 passed by learned Special Judge (under SC / ST Act ), Dewas (MP) in Special ST / Bail Application No.02/2020, whereby the prayer for grant of regular bail has been declined.

(2.) Appellant has been arrested on 17.11.2019 in connection with Crime No.552/2019 registered at Police Station BNP Dewas, District Dewas (MP) for offence punishable under Sections 363 , 366 and 376 of the Indian Penal Code, 1860, under Section 3 read with 4 of the Protection of Children from Sexual Offence Act, 2012 and also under Sections 3 (2) (v) and 3 (1) (b-i) of the Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act , 1989.

(3.) As per prosecution case, on the basis of allegations made by the prosecutrix (who belongs to SC / ST Category) regarding abduction, criminal intimidation and rape, the present case has been registered against the appellant.