GOVINDLAL PRAJAPATI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first criminal appeal under Section 14-A the Scheduled Castes and Tribes (Prevention of Atrocities) Act, 1989 against order dated 06.02.2021 passed by Special Judge, Atrocities, District Balaghat for granting bail in Crime No.09/2021 registered at Police Station Roopjhar, District Balaghat for offence punishable under Section 363, 343, 366A, 370, 370A, 370(3), 372, 373, 339, 340, 351, 354, 376 (2n), 506, 120B IPC read with Section 3(1)(Wii), 3(2)(v), 3(2)(va) of the Scheduled Castes and Tribes (Prevention of Atrocities) Act and Section 3/4 and 5L/6 of the POSCO Act.

(2.) At the outset, learned counsel for the appellant claimed that the case of the appellant is identical to the case of co-accused Ravindra @ Lalla Sahu who has been granted bail by this Court vide order dated 23.02.2021 in Criminal Appeal No.602/2021.

(3.) Learned Panel Lawyer has fairly admitted the parity claimed by the appellant. He only pointed out that in her statement recorded under Section 164 CrPC, the prosecutrix stated that she was proposed to marry Rahul. The appellant is the maternal uncle of Rahul. When she requested to send her back to her parents, co-accused persons sought time to arrange for the same. She had gone with Rahul and his maternal uncle (present appellant) to the house of the appellant and stayed there for two days. Thereafter on her request they dropped her at the house of Durgesh and from the house of Durgesh she came back home.