SONU BADHAI Vs. STATE OF M.P.

JUDGEMENT

(1.) It is submitted by the State Counsel that the complainant has been informed about pendency of this appeal, as required under Section 15-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act [in short ''Act"].

(2.) This third Criminal Appeal for grant of bail has been filed under Section 14-A(2) of the Act against the order dated 08.11.2017 passed by Special Judge (Atrocities), Datia, by which the application filed by appellant under Section 439 of CrPC for grant of bail has been rejected. First criminal appeal was dismissed as withdrawn by order dated 02.01.2018 passed in CRA No.5263/2017. Second criminal appeal was dismissed on merits by order dated 26.02.2018 passed in CRA No. 1620/2018.

(3.) The appellant has been arrested on 01.06.2017 in connection with Crime No.63/2017 registered by Police Station AJAK District Datia for the offence punishable under Sections 363, 366, 376 of IPC, Section 3(1)(w)(xi) of the Act and Section 3/4 of Protection of Children from Sexual Offences Act.