MUMTAZ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14-A of SC/ST (Prevention of Atrocities) Act on behalf of the appellant against the order dtd. 11/8/2025, passed by the learned Special Judge Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act Cases, Pali in Sessions Case No.761/2025, whereby the bail application preferred Sec. 483 of BNSS (Sec. 439 Cr.P.C.) on behalf of the appellant was rejected.

(2.) The appellant is in custody in connection with F.I.R. No.289/2025, registered at P.S. Kotwali Pali, District Pali for the offences under Ss. 308(2), 108, 61(2)(a) of BNS and Ss. 3(2)(v) of the Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Act.

(3.) Bereft of elaborate details briefly stated the facts necessary for the disposal of this petition are that Respondent No. 2 filed a complaint at Kotwali Police Station, Pali, stating that the complainant is a widow and elderly lady with a son named Kantilal, who has two sons, Abhishek and Mohit. According to the complainant, a woman named Mumtaz, wife of Sher Mohammad, was in contact with Kantilal via social media. She allegedly developed a relationship with him, however later on she pressurized him, and extorted money, which caused Kantilal significant mental distress. On 28/5/2025, the complainant and her son Kantilal went to Jaitaran, while Kantilal's wife, who is suffering from tuberculosis, also went to her maternal home. After staying for some time, Kantilal told his mother that he was going to Pali and returned home. After reaching Pali, he committed suicide. Neighbours informed the complainant's brother-in-law Kamlesh and her other son Ravi, who broke open the door and found Kantilal's body. Around that time, Mumtaz was reportedly calling Kantilal and using abusive language. On the basis of these facts, FIR No. 289/2025 was registered at Police Station Kotwali, District Pali.