AASIF SOLANK 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.249/2022, Police Station Mandore, District Jodhpur for the offence punishable under Ss. 354D, 386 and 376(2)(n) of the IPC.

(2.) Learned counsel for the petitioner submits that the prosecutrix was a major and if anything happened, that was with the consent of the prosecutrix. The petitioner is in the judicial custody and the trial of the case will take sufficiently long time. Therefore, the benefit of bail should be granted to the accused-petitioner.

(3.) Learned Public Prosecutor and learned counsel for the complainant have vehemently opposed the prayer for bail. Counsel for the complainant submits that as many as nine other criminal cases are registered against the accused-petitioner, therefore, bail may not be granted to the accused-petitioner.