Madhya Pradesh High Court
Kallu @ Sharad Yadav vs The State Of Madhya Pradesh on 21 December, 2017
THE HIGH COURT OF MADHYA PRADESH CRA-5428-2017 sh (KALLU @ SHARAD YADAV Vs THE STATE OF MADHYA PRADESH) e Jabalpur, Dated : 21-12-2017 ad None for the appellant.
State. Pr Shri Ramji Pandey, learned Panel Lawyer for the a This is second criminal appeal filed under Section hy 14-A(1) of the Scheduled Castes and Scheduled Tribes ad (Prevention of Atrocities) Act, 1989 (hereinafter referred M as 'the SC/ST Act') for grant of bail to the appellant, who is in jail since 06.10.2016 in connection of Crime of No.517/2016, registered at Police Station Bargawan, rt District Singrauli (M.P.) for the offences punishable under Sections 363, 366-A, 376(2)(i), 376-D, 294, 323 of ou IPC, Section 4/6 of Prevention of Children From Sexual C Offences Act, 2012 and Section 3(2)(v) of SC/ST Act, h 1989.
ig Earlier application was dismissed after considering H merits of the case. No case is made out for grant of bail to the appellant.
The appeal is dismissed.
(S.K. GANGELE) JUDGE Digitally signed by VINOD KUMAR TIWARI Date: 2017.12.21 15:17:03 +05'30' H ig h vkt C ou rt of M ad hy a Pr ad e sh