X Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition arises from the impugned order passed by the High Court of Judicature for Rajasthan at Jodhpur dtd. 12/2/2024 in SB Criminal Miscellaneous Bail Application No.1351/2024 by which the bail application filed by the Respondent No.2 - herein (original accused) came to be allowed and the Respondent No.2 was ordered to be released on bail pending trial.

(2.) It appears from the materials on record that a First Information Report came to be lodged by the petitioner - herein dtd. 18/9/2023 against the Respondent No.2 - herein and a co-accused for the offence punishable under Sec. 376D and Sec. 342 of the Indian Penal Code. The FIR bearing No.83/2023 was registered with Police Station Nachna, District Jaisalmer, Rajasthan.

(3.) The Respondent No.2 - herein and the co-accused were arrested in connection with the alleged offence. The co-accused was ordered to be enlarged on bail long time back.