HARISH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.269/2022 registered at Police Station Kotwali Sirohi, for offences under Ss. 344, 366, 376, 376(2)(N) and 506 IPC.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner submitted that the prosecutrix who is a mature married woman, in her statements recorded under Ss. 161 and 164 Cr.P.C., has stated that she was abducted by the present petitioner at the knife point and thereafter, she was subjected to repeated sexual assault by him at different places.