C.V.SIRPURKAR,J. - (1.)Heard on this first 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 Radheshyam in Crime No.90/2018, registered by P.S. Umreth, District Chhindwara (M.P.), under Sections 456, 354 and 354-A of the I.P.C., Section 7/8 of POSCO Act, 2012 and sections 3(2) (va), 3(1) (w) (i) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
(2.)This criminal appeal is directed against the order dated 1.06.2018 passed by the Court of Special Judge (Atrocities) SC/ST Act, Chhindwara, in Bail Application No.1233/2018.
(3.)As per the prosecution case, the prosecutrix was a minor unmarried girl aged about 17 years. She belonged to a scheduled caste. At about 12:00 a.m. on 28.5.2018 when she was sleeping at home, the appellant entered her house from behind and caught hold of her right hand. When the prosecutrix tried to shout, he clamped her mouth shut and pressed her breasts and abdomen. He started to pull her cloths. When the prosecutrix raised alarm, her neighbour Ritesh arrived and woke her mother Laxmi, who was sleeping in the adjacent room; whereon, the appellant ran away.