SUMAN DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in judicial custody in connection with FIR No.188/2021registered at Police Station Chirawa, District Jhunjhunu registered for the offences punishable under Sec. 306 of IPC and Sec. 3(2)(v) of the SC/ST (Prevention of Atrocities) Act against the order dtd. 22/6/2021 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Jhunjhunu, whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) Heard learned counsel for the appellant, learned Public Prosecutor, present-in-person and learned counsel appearing for the complainant through video conferencing. Perused the material available on record.

(3.) Learned counsel for the appellant stated that in the suicide note, no specific allegation has been levelled against the accused-appellant; in suicide note, which is available at page 40-41 of the charge sheet, only allegation has been levelled against the