SATISH JAGDISH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Appellants have filed this criminal appeal under sec. 14-A(2) of SC and ST Act in connection with Crime No. 287/2022 registered at P.S - Satwasa, Dewas, District- Dewas (M.P.) for commission of offence punishable under Ss. 376, 354-A, 511,34 of IPC and Sec. 3(2)(v-a and 3(2)(v) of SC and ST Act) As per prosecution story, on 27/06/2022 at about 11.00 am, the prosecutrix was going to her field. When she reached on the spot, two unknown persons came there and caught her hold; torn her blouse and tried to commit wrong with her. When she made hue and cry, her husband came there. He identified both the accused persons. Thereafter, the prosecutrix lodged FIR at police station. Accordingly, the aforementioned offence was registered and he was arrested.

(2.) Learned counsel for the appellants contended that appellants are innocent and have been falsely implicated in this offence. There is no legal evidence available on record to connect the appellants with the aforementioned offence. There is some land dispute between both the parties. Investigation is over and charge-sheet has been filed, therefore, no further custodial interrogation of the appellant is required. Appellant are in custody since 05/08/2022.

(3.) They are permanent resident of District- Dewas . There is no apprehension of his fleeing away from the court of justice. Final conclusion of trial shall take sufficient long time. Under the above circumstances, prayer for grant of bail may be considered on such terms and conditions, as this Court deems fit and proper.