JEETU KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The present petitioner has been arrested in connection with FIR No.131/2021, registered at Police Station Banetha, District Tonk for the offence under Sec. 363 IPC.

(2.) Learned counsel for the petitioner submitted that the complainant i.e. mother of the prosecutrix lodged an FIR stating that her daughter is about 17 years of age.

(3.) Learned counsel for the petitioner submitted that the statement of the prosecutrix recorded under Sec. 164 Cr.P.C. clearly establishes that she had gone on her own will with the present petitioner and she also admitted of having physical relations with the petitioner.