GORAKH NATH 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.99/2021, Police Station Deogarh (Pratapgarh) for the offences under Ss. 376(1) & 506 of IPC and Ss. 3(2)(va), 3(2)(5) of SC/ST Act, against the order dtd. 9/3/2022 passed by the learned Special Judge SC/ST (Prevention of Atrocities) Cases, Pratapgarh in Criminal Misc. (Bail) Case No.15/2022 whereby, the bail application preferred on behalf of the appellant under Sec. 439 Cr.P.C. was rejected.

(3.) Learned counsel for the appellant submits that the appellant has falsely been implicated in this case. The prosecutrix is a major and now, a compromise has been arrived in between the parties. In these circumstances, the appellant may be released on bail.