SAHBAJ SOHEL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as learned public prosecutor and perused the material available on record.

(2.) The instant appeal has been filed under Sec. 14A (2) Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act on behalf of the appellant, who is in custody in connection with FIR No.83/2021, P.S. Deedwana, District Nagaur, for the offences under Ss. 354-GH, 450, 457, 341, 384, 376(2) IPC and Ss. 3(1)(w)(i)(ii), 3(2)(v)(va) of SC/ST Act and Sec. 67 of I.T. Act against the order dtd. 19/5/2021 passed by the learned Special Judge SC/ST (Prevention of Atrocities) Cases, Merta, District Nagaur, in Criminal Misc.(Bail) Application No.81/2021 whereby, the bail application preferred on behalf of the appellant under Sec. 439 Cr.P.C. was rejected.

(3.) Learned counsel for the appellant submits that according to the statement of the prosecutrix, first act by the appellant was committed in the year 2017 and no report was lodged at that time so there is delay in filing the F.I.R. Challan of the case has already been presented and no investigation is pending. The trial of the case will take sufficient long time to be concluded. Therefore the appellant may be released on bail.