ASHOK SUTHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner has filed an application seeking early hearing of the bail application. For the reasons indicated in the application, the same is allowed. At the request of learned counsel representing the parties, the matter has been heard finally today itself.

(2.) This 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.188/2022 registered at Police Station Jhanwar, District Jodhpur, for offences under Ss. 376(2)(f) and 376(2)(n) of the IPC.

(3.) Heard learned counsel for the petitioner, learned Public Prosecutor as also the learned counsel for the petitioner and perused the material available on record. Learned counsel for the petitioner submits that the petitioner is an innocent person who has been falsely implicated in this case. The petitioner is in judicial custody and the trial of the case will take sufficiently long time, therefore, the benefit of bail should be granted to the accused-petitioner. Learned Public Prosecutor has opposed the bail application. Having considered the rival submissions, facts and circumstances of the case, without expressing any opinion on merits/demerits of the case, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.