RAHUL S/O PAPPU MANKAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) None appears for the complainant / objector. They are heard. Perused the case diary. The appellant has preferred this appeal under Section 14 (A) (2) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 (as amended by Act of 2015) read with Section 439 of the Code of Criminal Procedure, 1973, feeling aggrieved by order dated 14.11.2019 passed by learned Special Judge (under SC / ST Act), Khargone (MP) in Special ST / Bail Application No.153/2019, whereby the prayer for grant of regular bail has been declined.

(2.) Appellant has been arrested on 31.10.2019 in connection with crime No.309/2018 registered at Police Station Gogawa, District Khargone (MP) for commission of offence punishable under Sections 363, 366-A, 376 (2) (n) and 506 of the Indian Penal Code, 1860, under Section 5 (L) read with Section 6 of the Protection of Children from Sexual Offence Act, 2012 and also under Sections 3 (2) (v) and 3 (1) (w) (ii) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989.

(3.) As per prosecution case, on the basis of allegations made by the prosecutrix regarding abduction, rape on the pretext of marriage and criminal intimidation, the present case has been registered against the appellant.