JAYENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The bail application has been filed under Sec. 438 CrPC. in connection with FIR No. 13/2021 registered at Police Station Mahila Police Thana, District Banswara for the offences under Ss. 376(2)(n), 452, 406 and 384 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.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and perused the entire material available on record.

(3.) Learned counsel for the petitioner submits that entire story mentioned in the FIR is palpably false and the FIR has been registered with the sole purpose to counter the FIR registered by the petitioner as against the present complainant on 24/12/2020 under Sec. 307, 120-B IPC. Learned counsel submits that the petitioner suffered severe cecal perforation with multiple ileal perforation due to stab wound and he cannot possibly be in a condition to have recovered within one month to commit alleged rape as alleged in the FIR. Learned counsel has taken this court to the medical surgical operations done on petitioner after having suffered the injury. I have considered the submissions.