SUNIL LORA Vs. STATE

JUDGEMENT

(1.) The petitioner has been arrested in connection with F.I.R. No.181/2021 of Police Station Padukalan, Nagaur for the offence punishable under Ss. 363, 366A, 384, 376(2)(n), 384 IPC and Sec. 5(L)/6 of POCSO Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioner submits that the FIR has been lodged with a delay of one and half years and the said delay in lodging the FIR has not at all been explained by the complainant. Counsel further submits that the prosecutrix is a major girl and marriage between the petitioner and the prosecutrix has already taken place at Arya Samaj and the marriage certificate is also available on record. The accused-petitioner is in judicial custody 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 and learned counsel for the complainant have vehemently opposed the bail application. Heard learned counsel for the parties and perused the material available on record.