KAMAL SINGH JAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Section 14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.190/2021, Police Station Sukher, District Udaipur, for the offences under Sections 376, 384 and 120-B of IPC and Section 3(2)(va) 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) Cases, Udaipur, whereby, the bail application preferred under Section 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) Heard learned counsel for the appellant and learned counsel for the complainant appearing through video conferencing and learned Government Advocate-cum-Additional Advocate General, present-in-person. Perused the material available on record.

(3.) It is submitted by learned counsel for the appellant that there is relationship between the complainant and Gopal Anjna; allegation of rape is attributed to Gopal Anjna. Learned counsel further stated that only allegation of threat is alleged against the appellant, therefore, benefit of bail may be granted to the appellant.