DEVI LAL 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.14/2023, Police Station Ghatol, Distt. Banswara for the offence under Ss. 363, 366, 376 of IPC and Sec. 3/4 of POCSO Act.

(2.) Learned counsel for the petitioner submits that according to the statement of the prosecutrix, she left home and went to Ahmedabad for work where she resided for about 2 months and nothing wrong happened with her. Challan of the case has already been presented and no investigation is pending. The petitioner is in judicial custody since 26/4/2023 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 and learned counsel for the complainant have opposed the bail application.