KISHAN 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. 55/2022 registered at Mahila Police Station, Barmer for offences punishable under Ss. 450 and 376(2)(n) 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 FIR is delayed by ten days. Prosecutrix is mature lady aged about 47 years. She has levelled false allegations against the petitioner. As per her statement, for the last ten years the petitioner is sexually exploiting her. After completion of investigation, charge-sheet has already been filed. There is no criminal antecedents against the petitioner. On the above grounds, learned counsel for the petitioner prays to allow bail application.