GOKUL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this second bail application under Section 439 of Cr.P.C.

(2.) F.I.R. No. 171/2020 was registered at Police Station Ajitgarh, District Sikar for offence under Sections 376-D, 376(2)(n), 506, of I.P.C. and Section 67 (A) of I.T Act.

(3.) It is contended by counsel for the petitioner that prosecutrix is a major girl. There is a delay of two years in lodging of FIR. It is not established that the video which was made viral was made viral by the petitioner. In the video only prosecutrix seen naked. It is also contended that from the evidence of teachers, which was recorded, it is revealed that the prosecutrix never made any complaint with regard to the petitioner. Police has found it a case made against the co-accused. Charge-sheet has been filed only against the present petitioner.