PANKAJ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is third criminal appeal filed on behalf of the appellant under Sec. 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1980 r/w Sec. 439 of Cr.P.C.

(2.) The appellant was arrested on 5/3/2024 in connection with Crime No.09/2024 registered at the Police Station Lalghati District Shajapur (M.P.) for the offences punishable under Ss. 456, 354, 506, 34 of IPC, Sec 3(2)(va), 3(1)(wi) of SC/ST (Prevention of Atrocities Act) 1989 (Amendment Act) 2015.

(3.) While deciding the second criminal appeal, this court in CRA No.3743/2024 granted liberty to the appellant to renew the prayer after recording the court statement of the prosecutrix.