ANKIT KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as learned learned public prosecutor and learned counsel for the complainant. Perused the material available on record.

(2.) The instant appeal has been filed under Sec. 14A (2) Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.351/2021, Police Station Sadar, Bikaner for the offences under Ss. 363, 366 of IPC, Sec. 3(2)(Va) of SC/ST (Prevention of Atrocities) Act and Ss. 84, 85 of J.J. Act, against the order dtd. 7/2/2022 passed by the learned Special Judge SC/ST (Prevention of Atrocities) Cases and Additional Sessions Judge, Bikaner in Criminal Misc. Bail Application No. CIS- 269/2022 whereby the bail application preferred on behalf of the appellant under Sec. 439 Cr.P.C. was rejected.

(3.) Learned counsel for the appellant as well as learned counsel for the complainant submit that after investigation, the police is going to file challan against the petitioner for offence under Ss. 363, 366 of IPC, Sec. 3(2)(Va) of SC/ST (Prevention of Atrocities) Act and Ss. 84, 85 of J.J. Act but the parties have already entered into a compromise and no investigation is pending. In these circumstances, the petitioner may be enlarged on bail.