MAHENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.213/2020, Police Station Gogamedi, District Hanumangarh for the offences under Ss. 363, 366, 354-A, 376AB/511, 323 IPC and Sec. 3(2) (va) of the SC/ST (Prevention of Atrocities) Act and 9(m)/10 of the POCSO Act against the order dtd. 15/12/2020 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Hanumangarh whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) Heard learned counsel for the parties and perused the material available on record.

(3.) Learned counsel for the appellant stated that the accused-appellant is in custody since 28/9/2020; the prosecutrix 'V admitted that nothing was happened with her and she only supported that accused-petitioner took her to his Nohra and closed the door; charge-sheet has been filed in the matter and trial will take sufficiently long time.