MUNI RAM NAYAK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with F.I.R. No.01/2022, Police Station Nokha, District Bikaner for the offences under Ss. 363, 366-A of IPC.

(2.) Learned counsel for the petitioner submits that according to the statement of the prosecutrix recorded under Sec. 164 Cr.P.C., she went with the petitioner out of her own free will and roamed with the petitioner at many places. Prosecutrix further submits that she solemnized marriage with the petitioner in a temple. The petitioner is in judicial custody and the trial of the case will take sufficient long time. Therefore, the benefit of bail should be granted to the accused-petitioner.

(3.) Learned Public Prosecutor has opposed the bail application.