RASUL KATHAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioners have been arrested in FIR No.14/2021 of Police Station Khiwada District Pali for the offences punishable under Sections 342, 363, 366, 376(2), 120B IPC. They have preferred these bail applications under Section 439 Cr.P.C.

(3.) Learned counsel for the petitioners has submitted that the petitioners have falsely been implicated in this case. It is argued that the prosecutrix was engaged to co-accused Suresh and the main allegation of abduction is against Suresh only. It is submitted that prosecutrix is not known to the petitioners and she has levelled allegation against the petitioners on the basis of doubt.