AKHILESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.253/2019 registered at Police Station Kherli, District Alwar for the offence under Section(s) 493, 496, 323, 341 & 34 of I.P.C. and later on added Section 376 of I.P.C.

(2.) It is contended by learned counsel for the petitioner that he has falsely been implicated in this case. He submits that the petitioner has filed petition under Section 13 of Hindu Marriage Act, 1955 against the complainant seeking divorce and to counter blast the same, the present FIR No.253/2019 has been filed by complainant. He submitted that investigation as against him is complete, trial of the case will take time and prays for release of the petitioner on bail.

(3.) Learned Public Prosecutor assisted by learned counsel for the complainant opposing the bail application submitted that the petitioner has entered into second marriage therefore, he is not entitled for bail in view of the gravity of the offence.