SURENDRA KUMAR Vs. STATE

JUDGEMENT

(1.) Lawyers are not physically appearing in the Court in view of the unprecedented situation being faced by the country due to pandemic of novel corona virus (COVID-19).

(2.) The instant appeal has been filed under Sec. 14A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.212/2021, Police Station Mahila Thana, Sri Ganganagar for the offences under Ss. 376(2)(n), 354, 354 ((THELAW)), 506, 109 of IPC and Sec. 3(2) (V) & (Va) of the SC/ST (Prevention of Atrocities) Act against the order dtd. 11/1/2022 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Sri Ganganagar, whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(3.) It is submitted by learned counsel for the appellant that the charge sheet in the case has been filed. The prosecutrix Mst 'J' is a major married lady of 27 years. The appellant and Mst 'J' are neighbourers and known to each other. Having cordial relationship, the appellant was regularly visiting the house of the prosecutrix.