PANJAB SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) The appellant has filed this appeal under Section 14(A)(1)(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 being aggrieved by order dated 25/7/2019 passed by trial Court; whereby, bail application u/S.439, Cr.P.C. of appellant has been rejected.

(2.) Appellant is in confinement since 16/7/2019 in connection with crime No. 365/2019 registered at Police Station Mungawali, District Ashoknagar for offences punishable under Sections 376(2)(n) of IPC and Section 3(1)(w-ii) and 3(2)(v-a) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 It is the submission of learned counsel for the appellant that case is of false implication. Confinement of appellant since 16/7/2019 amounts to pre-trial detention. The narration of story as reflected in FIR and statement of prosecutrix indicates the nature of relationship.

(3.) It appears that when relationship turned soured, result is registration of offence. Counsel for the appellant on behalf of appellant undertakes to cooperate in the trial and would make himself available before the trial Court on all dates as may be fixed in this regard. He also undertakes to do community service.