DHARMENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application has been filed under Section 439 Cr.P.C.

(2.) Brief facts of the case are that an FIR No.45/2021 was registered at P.S. Pacherikala Distt. Jhunjhunu for the offences mentioned therein against the accused petitioner. During the course of investigation, the accused petitioner was arrested. Thereafter he moved the bail application before the trial court, which vide impugned order dismissed the same. Hence this bail application has been filed on behalf of the petitioner.

(3.) Learned counsel for the petitioner has contended that no criminal case is made out against the petitioner, he has been falsely implicated in this case with ulterior motive of extortion. It is not in dispute that the victim and her family members make lot of allegations of same nature against other persons. There is no allegation of rape against the petitioner. Challan has already been filed. It has also been contended that the accused petitioner is in judicial lockup since 16.3.2021, trial of the case is likely to take time, hence the accused petitioner be released on bail.