GANGA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.94/2021, Police Station Balotra, District Barmer, registered for the offences under Sections 384, 376 of IPC.

(2.) Heard learned counsel for the petitioner appearing through video conferencing and learned Public Prosecutor, present in person. Perused the material available on record.

(3.) Learned counsel for the petitioner stated that as per FIR itself, marriage of prosecutrix took place before one and half year against her will; as per written report, incident took place in December, 2020 and FIR was lodged on 12.02.2021; in the said FIR, she also admitted that on 05.02.2021, she executed some documents in court campus. Learned counsel further stated that some of photographs submitted along with the present bail application which shows that this is a matter of love and affair and since marriage of prosecutrix solemnized against her will and in pressure of her in-laws, false FIR has been lodged against the petitioner and petitioner has wrongly been implicated in this case. With these submissions, learned counsel for the petitioner prayed that benefit of bail may be granted to the petitioner.