GAYATRI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant has preferred this appeal aggrieved by order dated 03.03.2021 passed by Special Judge, SC/ST (Prevention of Atrocities) Cases Sikar, whereby, bail application under Section 438 Cr.P.C. filed by the appellant was rejected.

(2.) F.I.R. No. 347/2020 was registered at Police Station Ranoli District Sikar for offence under Sections 341, 323 of I.P.C. and Section 3(l)(r), 3(1)(S) and 3(2)(va) SC/ST Act.

(3.) It is contended by counsel for the appellant that appellant is Principal of the school. Complainant is a teacher who did not come to school on time and went to attend Karwa Chouth story. When the appellant called her, she returned and complained that she has left the Karwa Chauth story in between because of the appellant, on which appellant told her that her CL will be marked. The dispute took place and the complainant threatened the appellant and that she would not let her CL be marked in the register. It is informed by learned Public Prosecutor that from the evidence recorded it is revealed that except for the complainant and one person, no one has given the evidence of hurling of caste based abuses or beating.