PAPPU LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 213/2022 of Police Station Asind, District Bhilwara for the offence punishable under Ss. 366, 343, 376(2)(n) of IPC. 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 at the time of incident and she roamed with the petitioner at so many places; during this period she did not raise any hue and cry. Furthermore, FIR in this case has been lodged after considerable delay and this delay has not at all been explained by the prosecutrix. Challan of the case has been presented and no investigation is pending. 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.