SONU Vs. STATE

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. 10/1/2019 passed by the Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Rajsamand (hereinafter to be referred as 'trial court') in Criminal Misc. (Bail) Case No. 17/2019, whereby the trial court has dismissed the bail application filed on behalf of the appellant.

(2.) The appellant has been arrested in FIR No. 133/2018 of Police Station Kelwara, District Rajsamand, for the offences punishable under Ss. 376 of I.P.C. and Sec. 66(E) of IT Act 2000 and Sec. 3(2)(v) of the SC/ST Act.

(3.) Learned counsel for the appellant has submitted that after rejection of appeal seeking bail preferred on behalf of the appellant, charge-sheet has been filed. It is argued that the prosecutrix was major at the time of incident and she developed relations with the appellant as per her own free will. It is also submitted that there is delay in filing the complaint against the appellant. It is further submitted that as a matter of fact when husband of the prosecutrix came to know about the relations between the appellant and prosecutrix, he pressurized the prosecutrix to file complaint against the appellant.