BAGARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.147/2022 of Police Station Bagora, District Jalore for the offences punishable under Ss. 365, 384, 342, 376, and 120-B IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that the petitioner has falsely been implicated in this case and no allegation is levelled against him. It is further submitted that the statement of prosecutrix was recorded under Sec. 164 Cr.P.C. in which she did not name the present petitioner. It is also submitted that the FIR was lodged after 7 days from the date of incident. The accused-petitioner is in judicial custody since long and the trial of the case will take long time. Therefore, it is prayed that the accused-petitioner may be enlarged on bail.

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