Deepak vs State Of MP And Another

G.S. Ahluwalia, J

It is submitted by the counsel for the State that the complainant has been informed about the pendency of this appeal as required under Section 15-A

of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (in short “Actâ€​).

Case diary is available.

This fourth criminal appeal under Section 14-A (2) of the Act has been filed for grant of bail.

The appellant has been arrested in connection with Crime No.234/2020 registered by Police Station Isagarh Distt. Ashoknagar for offence punishable

under Sections 363, 366, 376 (2N) of IPC and 3 (1) (W) (ii) and 3 (2) (5-A) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities),

Act, 1989 and 3/ 4 of Protection of Children from Sexual Offences Act.

This repeat appeal has been filed for grant of bail. The first appeal was dismissed on merits by order dated 22.09.2020 in Cr.A. No. 4510/2020 after

considering the fact that the prosecutrix is minor aged about 15 years.

As no change in circumstance could be pointed out by the Counsel for the appellant, the appeal fails and is hereby dismissed. However, the appellant

is granted liberty to revive the prayer after examination of prosecutrix.