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Judgment
Inderjeet Singh, J
Defect(s) pointed out by the registry are waived.
The present criminal appeal under Section 14 (A) (2) of the SC/ST (Prevention of Atrocities) Act has been filed in connection with FIR
No.171/2021 registered at Police Station Malpura Gate, District Jaipur for the offence under Sections 376(2)(d) of I.P.C. and Section 3(1)(w)(i)(ii) of
SC/ST (POA) Act.
Counsel for the appellant submits that the appellant has been falsely implicated in this matter. Counsel further submits that the petitioner is a lab
technician and allegation against the petitioner is that while doing the X-ray, he tried to outrage the modesty of the victim who is 32 years old married
lady and the petitioner is behind the bars since 04.04.2021.
Learned Public Prosecutor has opposed the appeal and submitted that he has duly informed the complainant about filing of the present appeal,
however none appeared on behalf of the complainant.
Considering the material on record and taking into account the facts and circumstances of the present case and without expressing any opinion on
the merits of the case, it would be just and expedient to order the release of the appellant on bail.
The order dated 22.04.2021 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Jaipur Metropolitan-I is quashed and set-
aside and this appeal is accordingly allowed. Appellant be admitted to regular bail subject to satisfaction of the trial Court. Office is directed to send a
copy of this order to the concerned trial Court through e-mail/fax, for necessary compliance.