RAJENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor appearing on behalf of State of Rajasthan. Persued the bail order passed by the learned Sessions Judge, Jhunjhunu and also perused the case diary and considered the relevant material placed before me for perusal.

(2.) Advocate for the petitioner submits in this matter petitioner has been falsely implicated. He further submits that the statement of prosecutrix Suman under Section 164 Cr.P.C. has been recorded and even according to the statement of prosecutrix accused petitioner is innocent. He further submits that the age of the prosecutrix Suman is 18 years. He further submits that looking to the statement of prosecutrix. Suman, it is clear that petitioner has been falsely implicated in this case. These facts are not controverted by learned PP.

(3.) Considering all the facts and circumstances of the case, I deem it just and proper to enlarge the petitioner on bail under Section 439 Cr.P.C.