ROHAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal appeal under Section 14 (A) (2) of the SC/ST (Prevention of Atrocities) Act has been filed in connection with FIR No. 279/2020 registered at Police Station Badi, District Dholpur for the offence under Sections 394 of IPC and 3(2)(5) of SC/ST Act.

(2.) Counsel for the appellant submits that the appellant has been falsely implicated in this matter. Counsel further submits that no recovery has been made form the appellant. Counsel further submits that the appellant is in custody since 05.12.2020.

(3.) Learned Public Prosecutor has opposed the appeal and submitted that the complainant has duly been informed about filing of the present appeal. Despite information, no one has appeared on behalf of the complainant.