LOVEJEET SINGH ALIAS LABHU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This second 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.232/2022 registered at Police Station Kesarisinghpur, District Sri Ganganagar, for offence under Sec. 376D of the 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 petitioner has been falsely implicated in the present case. Drawing attention of the Court towards the statements of prosecutrix dtd. 27/7/2023, recorded before competent criminal court as PW-1, learned counsel submitted that as per prosecutrix, she was forcibly taken away by the present petitioner and co-accused Binda Singh to the house of present petitioner where she was subjected to sexual assault-rape by the present petitioner whereas co-accused Binda Singh guarded the room in which alleged offence was committed.