MAHESH BHEEL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Misc. Bail Application has been brought under Section 439 of Cr.P.C. seeking regular bail in connection with F.I.R. No. 347/2018 registered with Police Station Anantpura, District Kota, for the offence/s punishable under Section 363 of I.P.C.

(2.) It has been submitted on behalf of the accused petitioner that the prosecutrix (victim) had gone on her own free will with the petitioner. The incident took place on 28.06.2018. The prosecutrix was recovered after 27 months. In the statement of the prosecutrix recorded under Section 164 Cr.P.C., she deposed that she had gone with the petitioner on her own free will and they have solemnized marriage. They have been living as husband and wife. She has also stated that the marriage was solemnised on her own free will and she is pregnant out of this marriage. It has been submitted that the victim is also having one son out of this marriage.

(3.) Learned Public Prosecutor has opposed the bail application.