- (1.) Heard learned counsel for the appellant and the learned Public Prosecutor and perused the material available on record.
(2.) The instant appeal has been filed under Section 14A of SC/ST (PA) Act on behalf of the appellant, who is in custody in connection with FIR No.11/2020, Police Station Goluwala, District Hanumangarh for the offences under Sections 376 IPC and Section 3(2)(v) of SC/ST (Prevention of Atrocities) Act against the order dated 27.05.2020 passed by learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Hanumangarh whereby the bail application preferred under Section 439 Cr.P.C. on behalf of the appellant was rejected.
(3.) It has been submitted on behalf of the appellant that compromise has arrived at between the parties, which reflects from the rejection order of the trial court itself. The prosecutrix is aged about 38 years. The accused-appellant is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-appellant.;