CHAVAND SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 124/2023 of Police Station Kareda, District Bhilwara for the offence punishable under Ss. 363, 366, 343, 450, 376(2)(N) of IPC, Sec. 5(L)/6 of POCSO Act and Ss. 3(1)(w)(ii), 3(2) (va) and 3(2)(v) of SC/ST Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned Counsel for the petitioner submits that according to the statement of prosecutrix, she roamed with the petitioner with her own free will at so many places and during this period, she did not raise any hue and cry. He further submits that if anything happened, that was with the consent of the prosecutrix. Challan of the case has already 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 and learned Counsel for the complainant have vehemently opposed the bail application.