MUNNALAL JAISWAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is an appeal filed under Section 14-A (2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act for grant of bail to the appellant who has been arrested in connection with Crime No. 121/2017, registered at P.S. Churhat, District- Sidhi for the offence punishable under Sections 376, 346, 366 of IPC & Section 3 (2) (5) of the SC/ST Act.

(3.) The prosecution story in brief is that the prosecutrix had gone with the appellant and she had lived with the appellant for more than a month. The prosecutrix alleged that the appellant had committed rape with her. The appellant filed an agreement which was executed between the appellant and prosecutrix on stamp. It is mentioned in the agreement that both had married and they were major. The agreement was executed at Civil Court Waidhan. It is submitted by the counsel for the appellant that the prosecutrix is a major. She had left with her own consent with the appellant, Hence, the appellant is entitled to be released on bail.