KALU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14A of the SC/ ST (Prevention of Atrocities) Act, 1989 on behalf of the appellant, who is in custody in connection with F.I.R. No.56/2022, registered at Police Station Tibbi, District Hanumangarh, for the offences under Ss. 363/34, 366/34, 376, 376D/34 IPC and Ss. 3(1)(w) (ii), 3(2)(v), 3(2)(va) of the SC/ST (Prevention of Atrocities) Act, 1989 against the order dtd. 27/10/2023 passed by the learned Special Judge Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Cases, Hanumangarh, whereby, the second bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) The earlier criminal appeal being S.B. Criminal Appeal No.956/2023 filed by the appellant against the order dtd. 10/4/2023 passed by learned Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Cases, Hanumangarh, was dismissed by this Court as not pressed on 16/8/2023 while granting liberty to the appellant to file a fresh appeal after getting the statement of the prosecutrix Mst. 'S' recorded.

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