LUNARAM 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 FIR No.185/2021 Police Station Panchu, District Bikaner for the offences punishable under Ss. 376(2)(N), 447 and 506 of IPC.

(2.) Learned counsel for the petitioner submits that an FIR has been lodged in this case after a considerable delay and this delay has not at all been explained by the prosecutrix. Challan of the case has already been presented. 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 opposed the bail application.