UMESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14A of the SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No. 190/2022 registered at Police Station Mahila Thana District Sriganganagar for the offences under Ss. 376 (2) (n) of IPC and Sec. 3 (2) (v) of the SC/ST (Prevention of Atrocities) Act.

(2.) Heard learned counsel for the appellant, learned Public Prosecutor and learned counsel for the complainant. Perused the material available on record.

(3.) It is submitted by learned counsel for the appellant that no offence as alleged in the FIR and the statement is made out.