AST ALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14-A(2) SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with F.I.R. No. 61/2022 registered at Police Station Sedwa, Barmer for the offences under Ss. 450, 365, 376(1) IPC and Ss. 3(1)(w)(ii), 3(2)(v) of the SC/ST (Prevention of Atrocities) Act against the order dtd. 20/5/2022 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Barmer, whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) Learned counsel for the appellant submits that the prosecutrix is married mature lady and false allegation of rape has been levelled against the appellant.

(3.) Learned Public Prosecutor has opposed the appeal. Learned counsel for the complainant does not object to grant of bail to the appellant.