ANWAR HUSAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the Appellant has drawn attention of this Court towards the statement of PW-6 i.e. Chunni Lal, who was the owner of Jaideep Hotel where the Appellant stayed with the prosecutrix as husband and wife.

(2.) Learned counsel for the Appellant submits that though the allegations are there but there are some kind of consent in the matter. Learned counsel further submits that the Appellant has already undergone a custody of five years and six days as on 12/10/2022.

(3.) Learned counsel for the Appellant makes a statement at Bar that there are no previous criminal antecedents against the present Appellant. The reason given by the learned counsel for the Appellant for the third suspension of sentence application is that the Appellant has undergone more than half of the sentence.