CHANDRA RAM 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.62/2023 registered at Police Station Bishangarh, District Jalore, for offences under Ss. 366 and 376 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 prosecutrix who is a mature married woman has falsely implicated the present petitioner in the present case. Learned counsel submitted that as per the FIR, the prosecutrix was in regular contact with the present petitioner through her mobile. Learned counsel submitted that the prosecutrix in the FIR, has stated that on 11/4/2023, she voluntarily left her matrimonial house and went to Bishangarh where the petitioner was staying. Learned counsel submitted that from the FIR, it is also evident that after reaching Bishangarh, the prosecutrix stayed with the present petitioner in a hotel.