AJAY SAHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal is filed by the applicant Ajay Sahu S/o Shri Ramesh Kumar under Sec. 14(A) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Amendment Act, 1989 as amended upto date.

(2.) Case Crime No.05/2021 is registered at Police Station A.J.K., District Chhindwara (M.P.) for offence under Sec. 376(1), 294, 323, 506 of IPC and Sec. 3(2)(va), 3(1)(w)(i) (ii) of SC/ST, Act 1989. Date of arrest is 13/11/2021.

(3.) It is submitted that the appellant is innocent, he be enlarged on bail. DNA report is negative, inasmuch as Forensic Science Laboratory has opined that since sample of the fetus was preserved in Formalin Saline, therefore, DNA testing is not possible.