KAMIL KHAN 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.592/2022 of Police Station Sukher, District Udaipur for the offence punishable under Ss. 328, 389, 376(2)(N) & 506 of the IPC and Sec. 67 of the IT Act.

(2.) Learned counsel for the petitioner submits that prosecutrix is a major girl and she lodged a false complaint against the present petitioner. Counsel further submits that the photographs of the petitioner and prosecutrix clearly depicts that the prosecutirx was in love with the petitioner and if anything was happened, that was with the consent of the prosecutrix. The petitioner is in the judicial custody and the trial of the case will take sufficiently long time. Therefore, the benefit of bail should be granted to the accused-petitioner.

(3.) Per contra learned Public Prosecutor has opposed the prayer for bail.