LATIF Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) 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.200/2021 registered at Police Station Bidasar, District Churu, for offences under Ss. 376(2)(n), 376D and 342 IPC.

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

(3.) Learned counsel for the petitioner submitted that the petitioner has been falsely implicated in the present case. Learned counsel submitted that co-accused Bhanwaru Khan (S.B. Cr. Misc. Bail Application No.5129/2022) has already been enlarged on bail by a coordinate Bench of this Court vide order dtd. 12/7/2022. Learned counsel submitted that in the first information report which was lodged by the prosecutrix on 11/12/2021, allegation of rape was not levelled against anyone including the petitioner.