RAMESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The bail application has been filed under Sec. 438 CrPC. in connection with FIR No.82/2002 registered at Police Station Bandikui District Dausa for the offences under Ss. 363, 366 and 376 IPC whereupon the investigation was commenced. Apprehending his arrest, the petitioner moved the bail application before the court below, which was dismissed. Hence, the bail application has been filed.

(2.) Learned counsel for the petitioner submits that petitioner is said to be arrested in a case registered in 2002 under Ss. 366, 379 IPC which has been now converted into Ss. 363, 366, 376 IPC.

(3.) Learned counsel appearing for the complainant submits that complainant does not press the complaint as she is happily married and has two children while the petitioner is also married.