PRAKASH CHANDRA Vs. STATE OF M P

JUDGEMENT

(1.) Heard on the question of grant of anticipatory bail.

(2.) This is an application filed by the applicant under section 438 of the CrPC for grant of anticipatory bail in connection with Crime No.288/2013 punishable under section 354,354A. 509 IPC and section 3(l)(xi) Schedule Castes and Schedule Tribes (Prevention of Atrocities) Act 1989 (in brief the Act) registered at Police Station Raoti, Distt. Ratlam.

(3.) As per the prosecution case, complainant Smt. Sharda W/o Lunja, aged about 35 years submitted a written complaint before Superintendent of Police, Ratlam on 23.7.2013 stating that she belongs to Schedule Tribe caste. On the date of incident, she has gone to Govt. Hospital, Raoti as a attendant of a pregnant lady. Thus, she has to stay in the Hospital at night. In the late night she was drinking water from the water tank which is situated within the campus of hospital. At the time, applicant Prakash who is a leader of BJP came there and he caught hold her hand and tried to take her in a lonely place. Then she cried for rescue, but nobody came there and the applicant ran away. Immediately, she has not narrated the incident to anybody. In the next day morning, she narrated the incident to his brother and family members. Thereafter, she went to Police Thana, Raoti, but the police did not lodge her report. Then she submitted a written complaint to Superintendent of Police, Ratlam. After due enquiry, the Deputy Superintendent of Police has registered a case against the applicant on 18.12.2013.