MANOHARLAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.237/2021 of Police Station Kapasan, for the offence punishable under Ss. 506, 384, 376(2) of IPC and 66?, 67-( ?) of IT Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that prosecutrix was a major lady and FIR has been lodged in this case after a considerable delay and this delay has not at all been explained by the prosecutrix. He further submits that now prosecutrix has been examined before the Trial Court and there are material contradictions, improvements and omissions in her statement. The accused-petitioner is behind the bars and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.

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