KAMLA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14(A)(2) of the SC/ST (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.41/2023 registered at Police Station Matoda, District Jodhpur, for the offences under Ss. 342, 376(2)(n) and 376(D) of IPC and Sec. 3(1)(w1), 3(1) (wII), and 3(2)(v) of the SC/ST Act.

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

(3.) It is submitted by learned counsel for the appellant that he has falsely been implicated in this case owing to a personal dispute between the parties which has now been settled amicably.