LAL SHANKAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed by the petitioner under Sec. 439 Cr.P.C. seeking regular bail in connection with the FIR No. 36/2022 registered at Police Station Patiya, District Udaipur for the offences punishable under Ss. 366 and 376 of IPC.

(2.) Counsel for the petitioner submits that the prosecutrix was major and she resided with the petitioner for about three days and during this period, she did not raise any hue and cry. Challan of the case has already been presented and no investigation is pending against the petitioner. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.

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