ANKIT PILLAI Vs. STATE OF M.P.

JUDGEMENT

(1.) Prosecutrix/victim personally present in person alongwith Smt.Lalita Pillai, mother of accused/applicant.

(2.) This first appeal has been filed under Section 14-A(1) of Scheduled Caste & Scheduled Tribes (Prevention of Atrocities) Act, 1989 against the order dated 29.5.2019 passed by Special Judge, SC/ST, Jabalpur.

(3.) The appellant has been arrested in connection with Crime No.132/2019, registered at Police Station Cantt, District Jabalpur for the offences punishable under Sections 363, 366, 376(2)(N) of IPC, section 5(L) and 6 of the POCSO Act and section 3(2)(v) of the Scheduled Caste & Scheduled Tribes (Prevention of Atrocities) Act, 1989.