BALRAM PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first criminal appeal filed on behalf of the appellant under Sec. 14-A (1) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 for grant of bail against order dtd. 17/6/2022 passed by Special Judge (SC/ST), Seoni (MP) passed in Bail Application No.243/2022.

(2.) Appellant has been arrested on 20/5/2022 in connection with Crime No.222/2022 registered at Police Station-Lakhnadon, District-Seoni (MP), for the offences punishable under Ss. 366, 376, 376(2)(N), 506, 452, 343 of the IPC and Ss. 3(2)(V), 3(2)(V-ka), 3(i)(w)(ii) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(3.) It is submitted by learned counsel appearing for appellant that appellant is young man aged about 23 years and prosecutrix is aged about 21 years. Prosecutix on her own went to meet appellant and thereafter she went on motorcycle with the appellant and lived together for about 8 days. Thereafter, prosecutrix was recovered and complaint under Sec. 376 of IPC was filed. It is further submitted that father of prosecutrix has to pay huge amount of money to father of appellant, therefore, a false case has been registered against the appellant. In these circumstances, he prayed that appellant may be enlarged on bail.