RINKU Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the appellant, learned counsel for the respondent no.2, learned A.G.A. for the State and perused the material available on record. Supplementary affidavit filed today is taken on record.

(2.) This criminal appeal under Sec. 14-A (2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act has been preferred by the appellant - Rinku @ Premveer Singh with the prayer to set aside the bail rejection order dtd. 9/7/2024 passed by the Special Judge (SC/ST Act), Bulandshahr in Bail Application No.3437 of 2024.

(3.) The prosecution has come forward with a case that the married victim of this case was taken by the accused appellant from her house in the night of 29/5/2024 and he took her to the house of his co-brother-in-law where rape was committed with the victim by the present accused appellant and subsequently when the victim requested him to marry with her he refused. FIR was lodged, the victim was medically examined and now the charge sheet has been committed.