YOGENDRA SINGH SHEKHAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present appeal has been filed under Section 14-A(2) of the Act of Scheduled Castes and Tribes (Prevention of Atrocities) Act, 1989 (for brevity, 'the Act of 1989'). The appellant has been arrested in connection with FIR No.376/2021 registered at Police Station Pratap Nagar District Jaipur City (East) for the offence (s) under Section(s) 376-D of IPC and Sections 3(1)(b), 3(1)(i)(ii), 3(2) (V) of the Act of 1989 and later on for the offence (s) under Section(s) 376-D of IPC and Sections 3(1)(B)(i)(ii), 3(2) (V) of the Act of 1989.

(2.) It is contended by the learned counsel for the appellant that the prosecutrix was residing in live-in relationship with co-accused Rahul Singh Shekhawat for a period of last two and a half years. He submitted that on account of some dispute between them, the appellant has falsely been implicated in this case. Learned counsel submitted that the appellant is in custody since 22.07.2021, investigation as against him is complete, he has no criminal antecedents, main accused Rahul Singh Shekhawat has already been extended benefit of bail by this Court, the dispute has amicably been settled between the parties and prayed for his release on bail.

(3.) Learned Public Prosecutor has opposed the appeal. Learned counsel for the complainant submitted that he has no objection if the appellant is extended benefit of bail.