MANOJ KUMAR BHARDWAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant has preferred this appeal aggrieved by order dated 13.01.2021 passed by Special Judge SC/ST Cases, Jaipur whereby, bail application filed by the appellant under Section 438 Cr.P.C. was rejected.

(2.) F.I.R. No.16/2020 was registered at Police Station Chitrakoot Jaipur for offence under Sections 420, 406, 376 I.P.C. and Sections 3(1)(w) of SC/ST Act.

(3.) It is contended by counsel for the appellant that a false case has been registered against the appellant. From the allegation, it is evident that the complainant was having relationship with the appellant on her own free will. It is also contended that appellant has given money to the complainant and the complainant had earlier also filed a complaint against some other person and has extracted money.