AJAJ @ AJU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first criminal appeal under sec. 14A (2) of the SC and ST (Prevention of Atrocities Act, 1989 is preferred against the order dtd. 23/12/2025 in SCATR No.184/2025 by Special Judge, SC and ST (POA) Act, 1989, Mandleshwar, District Khargone whereby the trial court has rejected the application filed under sec. 483 of the BNSS, 2023 by the appellant Ajay @ Aju S/o Amjad seeking bail in connection with Crime No.516/2025 registered at police station- Sanavad, District Khargone (M.P.) for the offence punishable under Sec. 69 of the BNS, 3(2)(v-a), 3(1)(w-ii) of SC/ST Act, 1989.

(2.) As per prosecution case the allegation levelled against the appellant is of committing sexual intercourse on the pretext of promise of false marriage.

(3.) Learned counsel for the appellant submits that the appellant is innocent and falsely been implicated in the case. It is further submitted that the appellant is ready to marry the prosecutrix within a month. Hence, prayed for grant of bail.