C.V.SIRPURKAR,J. - (1.)Heard on this appeal for anticipatory bail under Section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, filed on behalf of appellant Arjun Bajaj in Crime No.52/2018, registered by P.S. Civil Lines, District Chhatarpur (M.P.), under sections 294, 341, 354-D and 506-B of the Indian Penal Code and sections 3(1) (w) (I) and 3(2)(5A) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
(2.)This criminal appeal is directed against the order dated 16.04.2018 passed by the Court of Special Judge SC/ST (Prevention of Atrocities) Act, Chhatarpur, in Bail Application No.1261/2018.
(3.)As per the prosecution case, the prosecutrix is a 21 years old major unmarried girl belonged to a schedule caste. She lodged the first information report on 30.01.2018 to the effect that the appellant has been stalking and harassing her for past one year. He used to send dirty messages on her mobile phone. At about 05:00 p.m. on 28.01.2018, appellant intercepted the prosecutrix and started to tease her. He threatened that if she disclosed the matter to anyone or reported to police, he would kill her; therefore, she did not lodged the first information report. Ultimately, the FIR was lodged on 30.01.2018.