NEERAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail applications have been filed under Sec. 439 Cr.P.C. on behalf of the petitioners, who are in judicial custody in connection with F.I.R. No.61/2022, Police Station Reserve Centre Hiranmagri, District Udaipur, registered for the offence punishable under Ss. 376, 370-A and 120-B of Indian Penal Code.

(2.) Heard and considered arguments advanced by learned counsel for the petitioners as well as learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioners stated that allegation of rape has not been levelled against the petitioners; petitioners are not named in the FIR; prosecutrix 'P' has left her home on her own will; prosecutrix is a 30 years old mature lady; as per rejection order itself, at the time of medical report, prosecutrix is pregnant having a foetus of Vijay @ Pappu; petitioners Neeraj and Pintu are behind the bars since 6/2/2022 and 5/2/2022 respectively; as per para 10 of the rejection order, no other case is registered against the petitioners; and trial will take time. With these submissions, learned counsel for the petitioners prayed that the benefit of bail may be granted to the petitioners.