Madhya Pradesh High Court
Ram vs The State Of Madhya Pradesh on 6 October, 2020
Author: Sunil Kumar Awasthi
Bench: Sunil Kumar Awasthi
1
High Court of Madhya Pradesh, Jabalpur
Bench at Indore
Criminal Appeal No.4801/2020
(Ram s/o Hukum Chandra Malviya
Versus
The State of Madhya Pradesh
AND
PROSECUTRIX / VICTIM)
Indore, Dated 06.10.2020
Mr. Anupam Chouhan, learned counsel for the appellant.
Mr. Sameer Verma, learned Panel Lawyer for the respondent /
State of Madhya Pradesh.
Mr. Himanshu Thakur, learned counsel for the complainant / objector / victim / prosecutrix.
They are heard. Perused the case diary / challan papers. This is repeat (second) criminal appeal under Section 14 (A) (2) of the Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1989 (as amended by Act of 2015) read with Section 439 of the Code of Criminal Procedure, 1973 filed by appellant, who is implicated in connection with Crime No.34/2020 registered at Police Station Sendhwa Gramin, District Barwani (MP) for offence punishable under Sections 376 and 328 of the Indian Penal Code, 1860, under Section 3 read with Section 4 of the Protection of Children from Sexual Offence Act, 2012 and also under Section 3 (1) (w-ii) of the Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1989.
After arguing for some time on the merits of the matter, learned counsel for the appellant seeks leave of this Court to withdraw this repeat (second) criminal appeal for releasing the appellant on bail with liberty to the appellant to renew his / her prayer after recording Court statement of the victim / prosecutrix.
Prayer allowed.
With the aforesaid liberty, Criminal Appeal No.4801/2020 is dis- missed as withdrawn.
(S.K. Awasthi) Judge Pithawe RC Ramesh Chandra Pithawe Digitally signed by Ramesh Chandra Pithawe DN: c=IN, o=High Court of Madhya Pradesh Bench Indore, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=dbcd6478673ed1cb472bfe4ff530b412bf73787574d3713fa86db0de124035d6, cn=Ramesh Chandra Pithawe Date: 2020.10.07 10:28:46 +05'30'