MD. CHHOTU Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned Spl.PP for the State.

(2.) This is an appeal under Sec. 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 against the refusal of prayer for bail by order dtd. 27/5/2023 passed by learned Exclusive Special Judge, SC/ST(POA) Act, Begusarai in connection with Fulwaria P.S. Case No. 1 of 2021 registered for the alleged offences under Ss. 376, 448, 504 of the Indian Penal Code and Ss. 3(1)(r)(s) and 3(2)(va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(3.) As per the prosecution case, while the informant was alone in her house, the appellant entered into her house in the night and committed rape with her on gunpoint.