RAMDEV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14A (2) of SC/ST (PA) Act on behalf of the appellant, who is in custody in connection with FIR No. 370/2023 registered at Police Station Didwana, District Didwana-Kuchaman for the offences under Ss. 376D, 376(2)(N), 342 and 506 of Indian Penal Code and Sec. 3(2)(v), 3(1)(w)(p) and 3(2)(va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocity) Act, 1989 against the order dtd. 29/1/2024 passed by the learned Special Judge, SC/ ST Act (Prevention of Atrocities) Act Cases, Merta whereby the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellant was rejected.

(2.) Learned counsel for the appellant argued that appellant has been falsely implicated and the complainant has vindictively proceeded against the applicant which can be discerned from the delay in lodging the FIR, which was lodged after more than two months.

(3.) Learned counsel for the appellant submitted that had the story portrayed by the informant (prosecturix) been correct, then she ought to have lodged the FIR or informed her relatives immediately or soon thereafter.