HARPREET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail has been filed by the petitioner under Sec. 439 of the Cr.P.C. in connection with FIR No.5/2023 Police Station Purani Aabadi, District Sri Ganganagar, for the offences under Ss. 363, 366-A of IPC and under Sec. 84 of the Juvenile Justice Act.

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

(3.) Drawing attention of the Court towards the statements of the prosecutrix recorded under Sec. 161 Cr.P.C. before the competent criminal court on 15/1/2023, learned counsel submitted that from the perusal whereof, it is apparent that the prosecutrix remained in the company with the present petitioner out of her free will and violation. Learned counsel submitted that from the statements of the prosecutrix, it is apparent that the prosecutrix was not subjected to sexual assault by the present petitioner. Learned counsel submitted that challan has already been filed; the accused-petitioner is behind the bars and the trial of the case will take sufficiently long time to conclude, therefore, the benefit of bail should be granted to the accused-petitioner.