KALLA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 69/2014 Registered at Mahila Thana, Karauli District Karauli for the offence(s) under Ss. 363, 366 of IPC.

(2.) Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter. Counsel further submits that according to statement of prosecutrix recorded during trial, she has travelled with the petitioner to so many places and also stayed with him without raising any alarm. Counsel further submits that prosecutrix is 23 years old lady. Counsel further submits that the petitioner is in custody since 7/11/2020.

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