MAHAVEER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14A (2) of SC/ST Act on behalf of the appellant, who is in custody in connection with FIR No.48/2022, Police Station Mahila Thana, District Nagaur for the offences under Ss. 372(2)(n), 406 and 420 of IPC and Ss. 3(1)(w)(ii), 3(2)(va) of SC/ST Act and against the order dtd. 14/9/2022 passed by learned Special Judge SC/ST Cases, Merta whereby the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) It has been submitted on behalf of the appellant that according to the statement of prosecutrix, she was major and she lived with the appellant for about 7-8 years and the FIR has been lodged after a considerable delay and the said delay has not at all been explained by the complainant. Challan of the case has already been presented. 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.) Learned Public Prosecutor vehemently opposed the prayer for bail.