RAHUL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with FIR No.239/2022, registered at Police Station Kankroli, District Rajsamand for offences punishable under Ss. 363, 366 IPC and 11/12 of the Protection of Children From Sexual Offences Act, 2012.

(2.) Heard learned counsel for the petitioner so also the learned Public Prosecutor and perused the material available on record. Learned counsel for the petitioner submitted that from the perusal of the statement of the prosecutrix recorded under Sec. 164 Cr.P.C. it is clear that no allegation of sexual assault has been levelled against the petitioner. The petitioner is in judicial custody and the trial of the case will take sufficiently long time to conclude, therefore, the benefit of bail may be granted to the accused petitioner.

(3.) On the contrary, learned Public Prosecutor has opposed the bail application of the accused-petitioner.