JAMNI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14-A SC/ST Act on behalf of the appellant, who is in custody in connection with FIR No.971/2023, Police Station Pratap Nagar, District Bhilwara for the offences under Ss. 384 and 376-D of the IPC and Ss. 3(1)(w) and 3(2)(v) of the SC/ST Act, being aggrieved by the order dtd. 21/12/2023 passed by the learned Special Judge, SC/ST Act Cases (Additional Sessions Judge No.2), Bhilwara in Criminal Misc. Case No.382/2023, whereby the application under Sec. 439 of the Cr.P.C. has been rejected by the trial Court.

(2.) As per the report submitted by the learned Public Prosecutor victim of the case has been intimated regarding hearing of the bail plea telephonically. However, no one is present on her behalf.

(3.) It is submitted by learned counsel for the appellant that the appellant has falsely been implicated in the present case and she has nothing to do with the alleged offences. Expeditious culmination of trial is not a seeming fate and no fruitful purpose would be served by keeping the appellant behind the bars. He, therefore, prays that benefit of bail may be granted to the appellant.