JEETA RAM 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.23/2022, Police Station Surpaliya, District Nagaur for the offence punishable under Ss. 376 and 376(2)(N) of the Indian Penal Code.

(2.) Learned counsel for the petitioner submits that the prosecutrix roamed along with the petitioner at so many places and during this period, prosecutrix did not raise any hue & cry; prosecutrix is a major lady and if anything has happened with the prosecutrix, that happened with her consent; challan of the case has already been presented; the petitioner is in the judicial custody; and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the accused-petitioner.

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