NANDKISHORE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal has been filed under Sec. 14-A(2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 by the appellant in connection with FIR No.370/2023, Police Station Deedwana, District Nagaur for the offence under Sec. 376(D) of the Indian Penal Code, 1860 and Sec. 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) Learned counsel for the appellant argued that if the FIR, statements of prosecutrix recorded under Sec. 161 and 164 of the Code of Criminal Procedure, 1973 are read, there is no allegation of sexual assault upon the present appellant. He submitted that the only allegation against the present appellant is that he has introduced the complainant to one Ramdev Thalod and gave her cell-number.

(3.) Learned Public Prosecutor and the learned counsel for the complainant vehemently opposed the appellant's prayer.