SAURABH MISHRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first criminal appeal has been filed under Section 14 (A) of SC/ST (Prevention of Atrocities) Act 1989 against the order dated 21/11/2019 passed by Special Judge, SC/ST (Prevention of Atrocities) Act, Bhopal in Case No. 200UR/19, whereby learned Special Judge rejected the bail application filed by appellant Saurabh Mishra under Section 439 of Cr. P. C. to get bail in Crime No. 777/19 registered at Police Station M. P. Nagar, District Bhopal for the offence punishable under Sections 354 , 323 , 294 , 506 / 34 of the I. P. C. and Sections 3(1)(w)(ii), 3(2)(v)(i), 3(1)(s) of the SC/ST (Prevention of Atrocities) Act.

(2.) A s per prosecution case on 03/11/2019 when complainant went to Pitchers Club situated at M. P. Nagar, Bhopal, applicant and other co-accused abused her and assaulted her and also molested her. On the report of the prosecutrix, Police registered Crime No. 777/2019 for the offence punishable under Sections 354 , 323 , 294 , 506 / 34 of the I. P. C. and Sections 3(1)(w)(ii),

(3.) (2)(v)(i), 3(1)(s) of the SC/ST (Prevention of Atrocities) Act and investigated the matter. During investigation on 17/11/2019 Police arrested the appellant. On that appellant filed application under Section 439 of Cr. P. C. for releasing him on bail, which was rejected by the learned Special Judge, SC/ST (Prevention of Atrocities) Act, Bhopal vide order dated 21/11/2019. Being aggrieved from that order appellant has preferred this appeal. 3. Learned counsel for the appellant submitted that the appellant is innocent and has falsely been implicated in this matter. The appellant is in custody since 17/11/2019 and conclusion of trial will take time, so appellant be released on bail.