VIKAS TIWARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel representing the appellant, learned Public Prosecutor so also learned counsel for the complainant-respondent No.2. Perused the material available on record.

(2.) This appeal has been preferred on behalf of the appellant under Sec. 14A(2) of the SC/ST (Prevention of Atrocities) Amendment Act 2015 being aggrieved by the order dtd. 12/7/2023 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Bikaner, District Bikaner in Cr. Misc. Case No.1336/2023 (CIS No.1336/2023) rejecting the bail application preferred on behalf of the appellant who is in custody in connection with FIR No.162/2023, Police Station Khajuwala, District Bikaner, for the offences under Ss. 376-D and 302 IPC and Ss. 3(2)(v), 3(2)(Vi) and 3(2)(Vii) of the SC/ST Act.

(3.) Learned counsel for the appellant submitted that the appellant has been falsely implicated in the present case. Learned counsel submitted that as per the FIR, co-accused Dinesh Bishnoi, Bhagirath and Manoj committed sexual assault-rape upon deceased Mst. 'S' who was aged about 20 years. It was submitted that as per the FIR, Mst. 'S' died due the alleged incident.