JAIVIND PARIHAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Appellant has filed this criminal appeal under Section 14-A(2) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 against the order dated 29/7/2019 passed by Special Judge (SC/ST Act)/Sessions Judge, District-Datia whereby bail application under Section 438 of Cr.P.C. filed on behalf of appellant has been dismissed by the trial Court.

(2.) Appellant is apprehending his arrest for the offence registered at Crime No. 46/2018, at Police Station Sewada, District Datia, punishable under Sections 376, 294, 506 of IPC and Section 3(2)(v-a) and 3(1)(w)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and Section 5/6 of POCSO Act and Section 67-B of Information Technology Act.

(3.) It is the submission of learned counsel for the appellant that false case has been registered against the appellant. Only allegation against the appellant is in respect of offence under Section 506 of IPC. Neither he is concealing himself nor he is absconding. No proceedings under Sections 82 and 83 have been initiated against him. Confinement would bring social disrepute and personal inconvenience. He undertakes to cooperate in investigation and trial and would make himself available as and when required by the investigating officer and trial Court. He further undertakes to perform community service.