PRAMOD KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the applicant who is in custody in connection with FIR No.354/2022 of Police Station Balotra, District Barmer for the offences punishable under Ss. 450, 384, 376 and 366 IPC.

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

(3.) Learned counsel for the applicant submits that the prosecutrix is major lady; no force has been used against her by the applicant; the applicant is also of young age who is under custody since 19/6/2022; trial will take sufficient long time to conclude, therefore, learned counsel for the applicant prays to allow the bail application.