JALAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal under Sec. 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act has been filed by the appellant against the order dtd. 15/4/2023 passed by learned Special Judge, POCSO Act, Jalore in Cr. Case No.47/2023, whereby the bail application filed by the appellant, who has been arrested in connection with FIR No.6/2023 registered at Police Station Sayala, District Jalore, for offences under Ss. 305, 354-D, 376(2)(n) of IPC and Ss. 3/4, 5(1)/6, 11/12 of POCSO Act, has been rejected.

(2.) As per prosecution story, on 9/1/2023 deceased Mst."C' committed suicide by hanging herself. In the FIR, it was alleged against the appellant that deceased was subjected to sexual assault just before her death.