Madhya Pradesh High Court
Ravi Kahaar vs The State Of Madhya Pradesh on 19 December, 2017
THE HIGH COURT OF MADHYA PRADESH
CRA-5585-2017
sh
(RAVI KAHAAR Vs THE STATE OF MADHYA PRADESH)
e
2
ad
Jabalpur, Dated : 19-12-2017
Pr
Shri P.S.Chouhan, learned counsel for the appellant.
Shri N.Chourasia, learned Dy. GA for the respondent/State.
a This is an appeal under Section 14-A of the Scheduled hy Castes and Scheduled Tribes ( Prevention of Atrocities) Act, ad 1989 has been filed for grant of bail to the appellant in M connection with Crime No. 114/2017 of Police Station Gairatganj District Raisen for offence under Sections 363, of 376 and 506 /34 of IPC, under Sections 3(1)(v) of SC/ST rt (Prevention of Atrocities ) Act, 1989 and under Sections 3 /4 ou POCSO Act, 2012.
The appellant is in judicial custody since 4-8-2017 and the C charge-sheet has been filed in this case. The charge against h the appellant is of having abducted the daughter of the ig complainant and committing rape with her. The prosecutrix H is about 15 years of age and the appellant is 20 years of age. Learned counsel for the appellant has read out the 164 statement of the prosecturix, which reveals consent. The incidence is one of statutory rape. Looking at the facts and circumstances of the case and the fact that the appellant has been in judicial custody since 4-8-2017 and the charge-sheet having been filed and that prima facie the case is one of statutory rape, I am inclined to allow the instant appeal and direct that the appellant herein to be enlarged on bail upon his furnishing a personal bond in the sum of Rs. 50,000/- ( Rupees Fifty Thousand ) with a solvent surety in the like amount to the satisfaction of sh the trial Court.
The appeal is finally disposed of.
e ad C.C as per rules.
Pr (ATUL SREEDHARAN) JUDGE a hy ad M PG Digitally signed by PARMESHWAR GOPE of Date: 2017.12.20 10:36:25 rt +05'30' ou C h ig H