RANBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner is alleged to have committed rape. Though there is a delay in lodging the FIR, it is submitted by counsel for the State that there is no reason for the prosecutrix to falsely implicate the petitioner. Without expressing any opinion on merits, no ground is made out for grant of bail at this stage. THE petition is dismissed. However, the trial will be expedited and the prosecutrix will be examined at the earliest. February 21, 2006 ( ADARSH KUMAR GOEL ) sanjeev JUDGE