RAJESH SOLANKI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This appeal has been filed by the appellant under Section 14-A(1) of SC/ST (Prevention of Atrocities) Act, 1989, for grant of bail to the appellant.

(3.) The appellant is in custody since 7.6.2019, in connection with Crime No.294/2019 registered at Police Station Amla, District Betul (M.P.) for the offence punishable under Sections 376(2)(n) and 363 of IPC, under Section 3(1)(w)(ii) r/w 3(2)(v) of SC/ST (Prevention of Atrocities) Act, 1989 and Section 3/4 of POCSO Act.