Ravi Kumar vs State Of Rajasthan, Through P.p.

Heard learned counsel for the parties through video conferencing.

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.20/2020

registered at Police Station Mahila Thana Bundi.

Learned counsel for the appellant submits that the prosecutrix herself has executed an affidavit where she has admitted that she had married with the

appellant and further she had stayed with the appellant with her free will.

Learned counsel further submitted that date of birth of the prosecutrix is 7th October, 1999 and she is more than 20 years old and as such, no offence

has been committed by the appellant punishable under Sections 376 & 342 of IPC read with Section 3(2)(va) of SC/ST Act.

Learned counsel submitted that the appellant is in custody since 7th February, 2020.

Learned Public Prosecutor has opposed the bail application.

Considering the contention raised by learned counsel for the appellant as well as taking into account the facts and circumstances of the case and

without expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the appellant on bail.

The order dated 18.03.2020 passed by the learned Special Court, SC/ST (Prevention of Atrocities Cases), Bundi (Rajasthan) in Bail Application

No.41/2020 is quashed and set-aside and this appeal is accordingly allowed and it is directed that accusedappellant Ravi Kumar S/o Chandrasen shall

be released on bail provided he furnishes a personal bond in the sum of Rs.20,000/- with one surety of alike amount to the satisfaction of learned trial

Judge for his appearance before the court concerned on all the dates of hearing and as and when called upon to do so.