ATENDRA SINGH RAWAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With consent heard finally.

(2.) Present appeal has been filed under Sec. 14 (A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for brevity 'the Atrocities Act') against the order dated 19-09-2018 passed by Special Judge (Atrocities), Shivpuri whereby the application of the appellant under Sec. 438 of Crimial P.C. seeking anticipatory bail has been rejected in connection with Crime No.224/2018 registered at Police Station Karera District Shivpuri for the offence under Sec. 354 -A of Penal Code and under Sec. 3(1)(w)(i) of the Atrocities Act.

(3.) As per prosecution case, on 19-05-2018 complainant lodged the report at Police Station Karera District Shivpuri against the appellant with the allegations that she is working as Asha Worker in the Health Department where the appellant is working as Eyes Technician/Eyes Assistant and since complainant did not receive her incentive/remuneration for a considerable period of time, therefore, she went to appellant for release of payment, on which appellant sought sexual favour from her for release of payment. Police registered the complaint under Sec. 354 -A of Penal Code and under Sec. 3(1)(w)(i) of the Atrocities Act and matter was taken into investigation, therefore, the appellant is apprehending his arrest which may bring social disrepute to him, therefore, appeal has been preferred after rejection of the same before the Special Court.