AKBAR KHAN Vs. STATE

JUDGEMENT

(1.) Heard. Perused the material available on record.

(2.) This appeal has been preferred on behalf of the appellant Akbar Khan under Section 14A(2) of the SC/ST (Prevention of Atrocities) Amendment Act 2015 being aggrieved of the order dated 28.07.2021 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Barmer in Criminal Misc. Case No.135/2021 rejecting the bail application preferred on behalf of the appellant who is in custody in connection with FIR No.86/2021, Mahila Police Station, District Barmer, for offences under Sections 450, 376 (1) IPC and Sections 3(2)(va) and 3(2) (va) of the SC/ST (Prevention of Atrocities) Act.

(3.) The prosecutrix is a major married woman. It is contended that a case of purely consensual sexual relations has been given twist of rape because of the pressure of the family members. It is also stated that the parties have arrived at a compromise.