MUKESH JAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as learned counsel for the complainant and learned Public Prosecutor. Perused the material available on record.

(2.) The instant appeal has been filed under Sec. 14A (2) Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.120/2021, P.S. Mahila Thana, Udaipur for the offences under Ss. 376, 498-A, 406 IPC and Sec. 3(1) (S),

(3.) (2)(V) of SC/ST (Prevention of Atrocities) Act, against the order dtd. 11/10/2021 passed by the learned Special Judge SC/ST (Prevention of Atrocities) Cases, Udaipur in Criminal Misc. Bail Case No.201/2021 (CIS No.201/2021) whereby, the bail application preferred on behalf of the appellant under Sec. 439 Cr.P.C. was rejected. 3 Learned counsel for the appellant submits that according to the statement of the prosecutrix, she arranged the marriage with the appellant. If anything happened, it was with the consent of the prosecutrix. The learned court below has grossly erred in law and facts as well as in declining to release the appellant on bail.