OMPRAKASH Vs. STATE

JUDGEMENT

(1.) This bail application under Sec. 439 Cr.P.C. is laid by petitioner in connection with FIR No.96/2021, registered at Police Station Kurabad, District Udaipur, wherein he is charged for offences punishable under Ss. 450 & 376 IPC.

(2.) It is contended on behalf of petitioner that age of prosecutrix is 40 years age and as per her statements recorded under Sec. 164 Cr.P.C., date of the alleged incident is of four years back. It is further contended that after completion of investigation, charge-sheet has already been filed and trial will take its own time.

(3.) Per contra, learned Public Prosecutor has opposed the bail application.