HEMANT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have been arrested in FIR No.124/2022 of Police Station Goverdhanvillas, District Udaipur for the offences punishable under Ss. 376, 384, 34, 120-B of IPC read with Ss. 67, 67-A of Information Technology Act. They have preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioners submits that the allegation in the FIR pertains to an incident alleged to have happened one year prior to lodging of the said FIR, whereas, as against the prosecutrix, who is a major lady, an FIR bearing No.0174/2022 was registered at Police Station Savina District Udaipur, by some persons, with the allegation of blackmailing.

(3.) Learned Public Prosecutor has opposed the present bail application.