KOJARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present appeal has been filed by the appellant under Sec. 14(A)(2) of the S.C. S.T. Act in connection with FIR No.308/2023, registered at Police Station Kotwali, District Nagore for the offence under Sec. 366-A, 354, 376-D and 342 of the Indian Penal Code, 1860 and 3(1)(r), 3(1)(s) 3(1)(w)(ii) and 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'the Act of 1989").

(2.) Learned counsel for the appellant submitted that the co-accused Ajaypal Meghwal (Chandpal @ Vinod) has been enlarged on bail by a Coordinate Bench of this Court vide its order dtd. 30/10/2023, in S.B. Criminal Appeal (Sb) No. 2135/2023 and the present appellant's case is exactly identical, which is evident from the statement of the prosecutrix given under Sec. 164 of the Cr.P.C and thus, he be enlarged on bail.

(3.) Learned Public Prosecutor opposed the bail of the appellant, however, he was not in a position to distinguish the case of the present applicant from that of the co-accused.