VIKAS 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 F.I.R. No.418/2022, Police Station Dhariyawad, District Pratapgarh for the offences punishable under Ss. 376(2)(n), 366, 342 and 323 of the IPC.

(2.) Learned counsel for the petitioner submits that there is a delay in filing of the FIR and no explanation has been given for the said delay. Challan of the case has already been presented and no investigation is pending against the petitioner. The petitioner is in the judicial custody since 24/12/2022 and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the petitioner.

(3.) Learned Public Prosecutor has opposed the prayer for bail.