GYARSILAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14A(2) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.128/2021 registered at Salamgarh, District Pratapgarh for the offences under Ss. 365, 366, 343, 370, 376(1), 120-B of IPC and under Sec. 3(2)(va) of SC/ST Act, against the order dtd. 22/7/2022 passed by Learned Special Judge (SC/ST) (Prevention of Atrocities Cases), Pratapgarh whereby, the bail application preferred on behalf of the appellant under Sec. 439 Cr.P.C. was rejected.

(2.) Learned counsel for the appellant submits that now prosecutrix has been examined before the Court as PW-4 and there are material contradictions, improvements and omissions in her statement. The accused-appellant is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-appellant.

(3.) Heard learned counsel for the appellant as well as learned Public Prosecutor.