RISHABH SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant has preferred this appeal aggrieved by order dtd. 12/1/2021 passed by Special Judge SC/ST (Prevention of Atrocities Cases) Jaipur Metropolitan 1st, Jaipur, whereby bail application filed by the appellant was rejected.

(2.) F.I.R. No.632/2020 was registered at Police Station Jawahar Circle Jaipur for offence under Sec. 376(2)(n) I.P.C. and Ss. 3(l)(w)(i), 3(l)(w)(ii), 3(l)(r) and 3(l)(s) SC/ST Act.

(3.) It is contended by the counsel for the appellant that prosecutrix is aged 37 years and appellant is aged 24 years. As per the F.I.R., the appellant and prosecutrix were in a relationship from last 4 years. Prosecutrix was a married lady and has obtained divorce in December, 2017. It is also contended that whatever transpired between two, was a consensual relationship. Appellant took her to different places to finalize the venue of marriage but now prosecutrix is demanding money for solemnizing the marriage.