SANJAY Vs. STATE

JUDGEMENT

(1.) Present application has been moved under Sec. 439 Cr.P.C. for bail in case FIR No.371/2022 under Sec. 363 IPC registered at PS Samaipur Badli.

(2.) Learned counsel for the petitioner submits that the prosecutrix had gone with the petitioner at her own will. Learned counsel submits that investigation in this case is already complete and trial may take a long time. Learned counsel submits that the petitioner /accused is in custody since 18/5/2022. Therefore, bail may be granted.

(3.) Prosecutrix is also present in court. She states that she has no complaint against the petitioner.