LALLA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal appeal under Section 14-A of the Scheduled Castes & Scheduled Tribe (Prevention of Atrocities) Act , 1989 has been filed in connection with FIR No.32/2020 registered at Police Station Mahila Thana, Karauli for the offences under Sections 376 , 450 , 354 , 506 of Indian Penal Code and sections 3(1)(R)(S)(W) , 2(VA) and 2(V) of the Scheduled Castes & Scheduled Tribe (Prevention of Atrocities) Act , 1989. During the course of investigation, the accused appellant was arrested. Thereafter, he moved bail application before the trial court, who vide impugned order dated 04.06.2020 dismissed the same. Hence this appeal has been filed on behalf of the appellant.

(2.) Learned counsel for the appellant (through video conference) submits that the appellant has been falsely implicated in this case. He, through vide conference, further submits that nothing has remained to recover anything at the instance of the appellant for investigation purpose. He, through video conference, further submits that the appellant is in judicial custody since 22.5.2020 and conclusion of the trial will take time, therefore he may be released on bail.

(3.) Learned Public Prosecutor has opposed the appeal.