RAMBABU UPADHYAYA Vs. STATE OF MP AND ANOTHER

JUDGEMENT

(1.) Appearing public prosecutor on behalf of respondent no. 1/State intimates that in compliance to this court's previous order dated 26.3. 2018 notice was personally served on respondent no. 2 by relating SHO and previously also respondent no. 2/father of the minor complainant was served with notice but today none has appeared on behalf of respondent no. 2.

(2.) Appearing counsel for the parties heard on criminal appeal filed under section 14-A of SC and ST Act by the appellant against order dated 18.1. 2018 passed by Special Judge (SC and ST), Vidisha, whereby anticipatory bail petition filed under section 438 of Cr.P.C , 1973on behalf of appellant was dismissed.

(3.) The appellant apprehends arrest in connection with Crime No. 418/2016 registered at Police Station Dehat, Ganjbasoda, District Vidisha in reference to offence punishable under section 354, 342 and 506 of the IPC and Section 3(ii) (v)-A of the SC/ST Act and Section 7/8 of the Protection of Children From Sexual Offences Act and the produced case diary and various documents filed by the appellant along with his appeal memo are perused.