DESHRAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal appeal under Section 14-A(1) of the Scheduled Caste/Scheduled Tribe (Prevention of Atrocities) Act has been filed in connection with FIR No.226/2020 registered at Police Station Atalbandh District Bharatpur for the offence under Section(s) 341, 323, 354, 354(Ga) & 354(Gha) of IPC, under Section 66D of Information and Technology Act, 2008 and under Section(s) 3(1)(r) & 3(1)(s) of SC & ST (Prevention of Atrocities) Act, 1989.

(2.) It is contended by learned counsel for the appellant that the prosecutrix, a major lady, has married with him out of her free will; but, later on under family pressure, false allegations have been levelled against him. He submitted that FIR is inordinately delayed inasmuch as for the incident alleged to have been taken place on 08.04.2020, the FIR has been lodged on 16.09.2020. He submitted that the appellant is in custody since 24.09.2020, charge sheet has been filed, trial of the case will take time, he has no criminal antecedents and prayed for release of the appellant on bail.

(3.) Learned Public Prosecutor assisted by the learned counsel for the complainant opposing the appeal submitted that the prosecutrix has, in her statement recorded under Section 164 Cr.P.C., levelled specific allegation against the appellant of subjecting her to rape and therefore, he does not deserve indulgence of bail.