DHANANJAY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first 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.9/2024 registered at P.S. Sardarpur, District Dhar (M.P.) for commission of offence punishable under Ss. 366, 343, 506, 376, 376(2)(n) of IPC and under Sec. 3(2)(v) and 3(1)(r) of SC/ST Act.

(2.) It is alleged that appellant had abducted the prosecutrix and taken her to Kushalgarh (Rajasthan) where he kept her in a rented room for 3 months and committed rape with her.

(3.) Counsel for the appellant submits that prosecutrix is a major girl and as per her own version, she had gone along with appellant and stayed with him for a period of 3 months. She did not raise any alarm at any stage which shows that she was a consenting party.