SANJEEV PRAKASH SHARMA, J. - (1.) This criminal appeal has been filed under Section 14-A(2) of the SC/ST (Prevention of Atrocities) Act in connection with FIR No. 10/2019 for the offence under Sections 363, 366A, 376D IPC and 5/6, 16/17 POSCO Act and Section 3(1)(W)2(5) SC/ST (Prevention of Atrocities) Act registered at Police Station Mahila Thana Karauli.
(2.) Heard learned counsel for the appellant and learned Public Prosecutor appearing for the State and carefully scanned the relevant material made available on record.
(3.) Learned counsel for the appellant submits that the main accused Shally @ Shalesh and Jitu @ Jitesh Kumar Nai have already been released on bail by this court. Allegation against the petitioner is that he was present at railway station on that day and there is no allegation even under the Statement made u/s 164 without commenting on the merits of the case, this Court deems it just and proper to enlarge the appellant on bail.;