CHINDRAPAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Section 14A(1) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in judicial custody in connection with F.I.R. No.42/2021, Police Station Mahila, District Sriganganagar, registered for the offences under Section 376(2)(n) of the Indian Penal Code and Section 3(2)(5) of the SC/ST (Prevention of Atrocities) Act against the order dated 22.04.2021 passed by the Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Sriganganagar, whereby, the bail application preferred under Section 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) Heard learned counsel appearing on behalf of the appellant as well as learned counsel appearing on behalf of the complainant through video conferencing and learned Public Prosecutor, present-in-person. Perused the material available on record.

(3.) Learned counsel for the appellant stated that the prosecutrix 'M' is an adult lady; she is in a relationship with the appellant since three years; appellant has wrongly been implicated in this case; compromise has taken place between the parties; due to inadvertence, the copy of said compromise has not been submitted along with the appeal; and the trial will take time. With these submissions, learned counsel for the appellant prayed that the benefit of bail may be granted to the appellant.