MUKESH YADAV Vs. STATE OF M P

JUDGEMENT

(1.) Heard.

(2.) This first criminal appeal under Section 14(A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, has been filed by the appellant seeking bail in connection with Crime No.170/2020 registered at Police Station-Singhpur, District-Shahdol, for the offence punishable under Sections 376(2)(n), 506-B of the Indian Penal Code and Section 3(2)(v) of the SC/ST Act.

(3.) Learned counsel for the appellant submits that though the case of rape has been registered against the appellant, but it is not a case of rape as the complainant was living with the appellant in live-in relation for last four years and out of the said relation, she had also given birth to a child and after almost 5-6 years, she made a complaint to the police lodging FIR against the present appellant. Upon these submissions, he prays that the appellant may be released on bail.