SHREE RAM BANJARA 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 FIR No.310/2023 at Police Station Sujangarh, District Churu for offence under Sec. 376-D of IPC.

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

(3.) Learned counsel for the petitioner submitted that as per the prosecution, the petitioner and the co-accused persons mixed some intoxicants in the food of the prosecutrix and thereafter subjected her to sexual assault-rape. He further submitted that the petitioner has been falsely implicated in the present case. It was contended that the FIR has been lodged after three days of the alleged incident without furnishing any plausible explanation for the delay in lodging of the same.