PANKAJ BHANDARI,J. - (1.) The appellant has preferred this appeal aggrieved by the order dated 07.11.2016 passed by Sessions Judge, Pali whereby the application of the appellant under Section 438 Cr.P.C. was rejected.
(2.) The allegation in the FIR pertains to Sections 354 of I.P.C. and Section 7/8 of the Protection of Children from Sexual Offences Act, 2012 and under Section 3(1)(w1) and 3(2)(5) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
(3.) It is contended by counsel for the appellant that baseless allegations have been levelled against the present appellant out of the 7 students mentioned in FIR, 6 have not supported the prosecution case. It is also contended that the police after due investigation initially submitted negative final report but under political pressure the matter is again being investigated and the appellant is apprehending arrest.;