GOLU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This seventh repeat appeal has been filed under Sec. 14-A (2) of the Act against the order dtd. 31/12/2020 passed by Special Judge (Atrocities Act) Vidisha, thereby rejecting the bail application. Sixth appeal of the appellant was dismissed as withdrawn by order dtd. 22/8/2022 passed in CRA No.6662/2022.

(2.) The appellant has been arrested on 28/12/2020 in connection with Crime No.535/2020 registered by Police Station Sironj District Vidisha for offence punishable under Sec. 498-A, 323, 377, 376, 376D, 34 of IPC and Ss. 3(2)(va), 3(1)(w-i) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (in short "Act"), 3/4 of Dowry Prohibition Act.

(3.) It is submitted by learned counsel for the appellant that although his previous bail applications have already been rejected but he is in jail for the last approximately two years with a temporary bail of one month. It is submitted that only allegation against the appellant is that he had vediographed the forceful sexual assault on the prosecutrix. It is submitted that although the prosecutrix has supported the prosecution case but looking to the period of custody, his appeal for grant of bail may be considered sympathetically.