KEDAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present appeal been filed under Section 14A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Act of 1989'). The appellant has been arrested in connection with FIR No.46/2020 registered at Police Station Chikasana, District Bharatpur for the offence under Section(s) 376, 406 and 354 IPC and Section(s) 3(1)(S), 3(1)(w)(i), 3(1)(w)(ii) and 3(2)(v) of the Act of 1989 later on for the offence under Section(s) 376, 406 and 354 IPC and Section(s) 3(1)(R)(S) (W) of the Act of 1989.

(2.) It is contended by learned counsel for the appellant that he has falsely been implicated in this case as is apparent from the contents of the FIR itself which is inordinately delayed. He submits that the prosecutrix is married lady aged 35 years and the allegations levelled against the appellant are quite unnatural and against the normal human conduct. He submits that the appellant is in custody since 12.10.2020, investigation as against him is complete, trial of the case will take time, he has no criminal antecedents and prays for his release on bail.

(3.) Learned Public Prosecutor has opposed the appeal. Taking into consideration the submissions advanced by learned counsel for the appellant, the nature of allegation against him, his length of custody and absence of criminal antecedents; but, without expressing any opinion on the merits of the case, this Court deems it just and proper to enlarge the appellant on bail.