OM PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) 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.129/2021, Police Station Jasrasar, Distt. Bikaner for the offences under Ss. 457, 376 of IPC and Ss. 3(1)(w)(i), 3(2)(Va) of SC/ST (Prevention of Atrocities) Act., against the order dtd. 21/12/2021 passed by the learned Special Judge SC/ST (Prevention of Atrocities) Cases & Additional Sessions Judge, Bikaner in Criminal Misc. Bail Application No.CIS 2395/2021 whereby, the bail application preferred on behalf of the appellant under Sec. 439 Cr.P.C. was rejected.

(2.) Heard learned counsel for the appellant as well as learned Public Prosecutor and learned counsel counsel for the respondent No.2-Complainant. Perused the material available on record.

(3.) The prosecutrix has levelled specific allegation against the present petitioner. No case for grant of bail is made out.