SANDEEP MEHTA,J. - (1.) Heard learned counsel for the appellant and learned Public Prosecutor. Perused the material available on record.
(2.) This appeal has been preferred on behalf of the appellant under Section 14A(2) of the SC/ST (Prevention of Atrocities) Act being aggrieved of the order dated 28.6.2017 passed by learned District and Sessions Judge, Jodhpur in Cr.Misc. Case No. 193/2017 rejecting the bail application preferred on behalf of the appellant who is in custody in connection with F.I.R. No. 228/2015, registered at Police Station Banar (Jodhpur) for the offences under Sections 376(2)(g), 354 and 384 IPC and Section 3(1)(xi) and 3(2)(v) of the SC/ST (Prevention of Atrocities) Act and Section 3/4 and 11/12 of POCSO Act.
(3.) The first application for bail moved on behalf of the appellant was rejected by this Court giving him liberty to file a fresh application for bail after recording of the victim's evidence at the trial.;