Madhya Pradesh High Court
Kallu @ Sharad Yadav vs The State Of Madhya Pradesh on 6 April, 2017
CRA-630-2017
(KALLU @ SHARAD YADAV Vs THE STATE OF MADHYA PRADESH)
06-04-2017
Shri Rajeev Kumar Pathak, learned counsel for the appellant.
Shri Prakash Gupta, learned Panel Lawyer for the State. Heard.
This is an appeal filed under Section 14 A (1) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act 1989 for grant of regular bail to the appellant, who has been arrested on 06.10.2016 in connection of Crime No. 517/16, registered at Police Station Bargawan, district Singrauli for the offence punishable under Sections 363, 366-A, 376 (2) (i), 376 (d), 294, 323 of IPC and Section 4/6 of POCSO Act 2012 and Section 3(2) (v) of SC/ST (Prevention of Atrocities ) Act 1989.
After perusal of the evidence and nature of offence, in my opinion, no case is made out for grant of bail to the appellant. However, he is at liberty to file the same after recording the evidence of prosecutrix.
This application stands dismissed with the liberty, as stated above.
(S.K. GANGELE) JUDGE bks