KALU RAM Vs. STATE

JUDGEMENT

(1.) The appeal, under Sec. 14A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, "Act of 1989'), is preferred by appellant to assail impugned order dtd. 8/9/2021, passed by Special Court, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Cases, Pali (for short, "learned trial Court') rejecting his bail application.

(2.) Complainant lodged FIR No.52/2021, registered at Police Station Jaitaran, District Pali against appellant attributing offences under Ss. 363, 366 & 376(D) IPC and Sec. 3(2)(w1), 3(2) (5) of the Act of 1989.

(3.) It is submitted by learned counsel for the appellant prosecutrix "J" has levelled allegation of committing rape against co-accused Suresh, Aajad and two others and she has not named petitioner as an accused who committed rape with her. It is further stated that no test identification parade of the petitioner was conducted by police and he is not having any criminal antecedents. Lastly, learned counsel has submitted that after completion of investigation, charge-sheet has already been filed and the trial will take its own time.