YOGESH BULANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed under Sec. 439 Cr.P.C. by the petitioner for grant of regular bail in connection with FIR No. 169/2022 registered at Police Station Surajpol, Udaipur for offences punishable under Ss. 376, 341, 323 and 120-B of IPC.

(2.) Heard learned counsel for the parties and perused the material available on record.

(3.) Learned counsel for the petitioner submits that the prosecutrix is married lady aged about 27 years, who levelled false allegation of rape against the petitioner. The statement of the prosecutrix is totally unreliable. Investigation and thereafter trial may take long time to conclude. On the above grounds, learned counsel for the petitioner prays to allow bail application.