BALKARAN SINGH 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.217/2022 registered at Police Station 217/2022, District Mahila Thana, District Sriganagar for the offences under Sec. 376 of IPC and Sec. 3(2)(V) of SC/ST (POA) Act.

(2.) Heard learned counsel for the appellant and 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 petitioner and complainant had consensual relationship. Learned counsel further submitted that from the statement of the prosecutrix, it is clear that she had voluntarily travelled with him to various public places. Learned counsel further submitted that even the alleged video has been recovered from the mobile of prosecutrix. He further submits that the appellant is in judicial custody since long and the trial of the case will take sufficiently long time to conclude. Thus, learned counsel submits that benefit of bail may be extended to the appellant.