SHARWAN SINGH 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. 231/2022 registered at Police Station Sukher, Udaipur, for offence punishable under Sec. 376 IPC.

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

(3.) Learned counsel for the petitioner submits that the petitioner and the prosecutrix got married in a temple. Prosecutrix in her complaint averred that she is wife of the present petitioner. However, she had made false allegation of rape against the petitioner. The prosecutrix is major lady aged about 25 years. There is no truth in the allegation of rape. In the above circumstances, learned counsel for the petitioner prays to grant bail application.