AMRIT PAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant has preferred this appeal aggrieved by order dtd. 16/1/2021 passed by Special Judge, SC/ST (Prevention of Atrocities) Cases Kota whereby bail application filed by the appellant was rejected.

(2.) F.I.R. No.208/2020 was registered at Police Station Sultanpur Kota for offence under Ss. 376-D, 354, 367, 368 I.P.C. and Sec. 3(2)(v) SC/ST Act.

(3.) It is contended by the counsel for the appellant that prosecutrix is in a habit of lodging cases by involving the persons in honey trap. Some cases have been produced before the Court which goes to show that the prosecutrix is involved in lodging of honey trap cases.