GAURAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in FIR/CR No.916/2022 of Police Station Pratap Nagar, District Udaipur for the offences punishable under Ss. 420 and 376 IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that the allegations levelled in the impugned FIR are absolutely false. It is also submitted that as a matter of fact, the marriage of the petitioner and the complainant was scheduled to be held on 4/12/2022, however, just two days prior to that, the complainant has filed this false FIR alleging that the petitioner and his family are demanding money. Learned counsel for the petitioner has further submitted that no such money has ever been demanded by the petitioner and his family members whereas on the other hand, the petitioner and his family have spent lacks of rupees on preparation of the marriage. It is further submitted that the complainant was not willing to marry with the petitioner, therefore, she has filed this false FIR.