ASHOK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14-A S.C./S.T. (Prevention of Atrocities) Act, 1989 on behalf of the appellant, who is in custody in connection with F.I.R. No. 234/2020 registered at Police Station Lakhanpur, District Bharatpur for the offences punishable under Ss. 143, 323, 341 457 336 and 376 of IPC and Sec. 3(1) (r) (s), 3(2)(V)3(2) (Va) of SC/ST (Prevention of Atrocities) Act against the order dtd. 22/10/2020 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Bharatpur, whereby the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) Learned counsel for the appellant has submitted that the victim is a matured girl and complainant has lodged the present case due to personal rivalry. Charge-sheet has already been filed. He further submitted that injured Sheela has got only simple injury and as per injury report of victim, no external injury seen and no injury seen on labia majora. Hence, appeal of the appellant may be granted.

(3.) Learned State counsel and counsel for the complainant both have strongly opposed the appeal.