ANAND KUMAR 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. 607/2020 registered at Police Station Jhotwara, District Jaipur (West) for the offence under Sections 452, 376 of IPC and 3(2)(V) of SC/ST Act.

(2.) Counsel for the appellant submits that the appellant has been falsely implicated in this matter. Counsel further submits that the prosecutrix is a 23 years old married lady. Counsel further submits that F.I.R. has been lodged after a delay of 15 days. Counsel further submits that challan has already been presented in the court and conclusion of trial may take long time. Counsel further submits that the appellant is in custody since 16.11.2020.

(3.) Learned Public Prosecutor assisted by counsel for the complainant has opposed the appeal.