TAMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal appeal under Sec. 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter to be referred as 'the SC/ST Act') has been filed on behalf of the appellant being aggrieved with the order dtd. 28/6/2019 passed by the Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Cases, Chittorgarh (hereinafter to be referred as 'trial court') in Criminal Misc. Case No. 284/2019, whereby the trial court has dismissed the bail application filed on behalf of the appellant.

(2.) The appellant has been arrested in FIR No. 117/2019 of Police Station Badi Sadari, District Chittorgarh for the offences punishable under Sec. 306 IPC and Sec. 3(2)(v) of SC/ST Act.

(3.) Learned counsel for the appellant has submitted that the allegation against the appellant is to the effect that she was in illicit relationship with one Ruplal and on account of that her husband committed suicide is absolutely false. It is submitted that no concrete evidence is collected by the police to conclude that the appellant was in illicit relationship with co-accused Ruplal and on account of that her husband committed suicide. It is submitted that the appellant is in judicial custody and interrogation from her is over.