SANDEEP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.27/2023, Police Station Pilibanga, Distt. Hanumangarh for the offence under Sec. 363 of IPC.

(2.) Learned counsel for the petitioner submits that in the statement of the prosecutrix, a specific averment has been made that co-accused Surya Prakash had committed rape with her. There is no specific allegation against the petitioner. Challan of the case has already been presented and no investigation is pending. The petitioner is in judicial custody and the trial of the case will take sufficient long time. Therefore, the benefit of bail may be granted to the accused-petitioner.

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