SURAJ KUMAR RATHORE Vs. STATE OF M.P.

JUDGEMENT

(1.) With consent heard finally.

(2.) Present appeal has been filed under Section 14 (A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for brevity 'the Act') against the order dated 27-05-2019 passed by Special Judge (Atrocities), Morena whereby the application of the appellant under Section 439 of Cr.P.C. seeking bail has been rejected.

(3.) Appellant is in custody since 09-03-2019 in connection with Crime No.40/2019 registered at Police Station Porsa District Morena for the offence punishable under Sections 366, 376, 363 of IPC, under Section 3/4 of the POCSO Act and Sections 3(i)(w) and 3(ii)(v) of the Act.