GUMANSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second Criminal Appeal filed under Sec. 14-A(2) of SC and ST (PA) Act for grant of bail to the appellant, relating to FIR/Crime No.27/2023 registered at P.S. AJK, Agar District Agar (M.P.) for commission of offence punishable under Ss. 354(a), 506 of IPC and Sec. 3(2)(v-a), 3(1)(w-i) of SC and ST (PA) Act. The first Cr.Appeal was dismissed as withdrawn with liberty to renew the prayer after filing of chargesheet.

(2.) Counsel for the appellant submits that statement of prosecutrix has been recorded. Though in the examination-in-chief she has supported the prosecution case but in the cross-examination in para-5, she has completely denied the incident and did not support the prosecution case.

(3.) Counsel for the respondent No.2/objector submits that he would be filing Vakalatnma on behalf of victim during course of the day and victim has no objection if bail is granted to the appellant.