SURENDRAPAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed by the applicant under Sec. 439 of the Cr.P.C. seeking regular bail in connection with FIR No. 179/2023 registered at Police Station Chunavad, District Sriganganagar for the offences under Ss. 376-D, 323 and 341 of Indian Penal Code, 1860.

(2.) Learned counsel for the applicant argued that the First Information Report in question has been lodged vindictively and the physical relationship, which the applicant and prosecutrix had, was consensual. Learned counsel further submitted that in the statement recorded under Sec. 164 Cr.P.C., the prosecutrix has diluted the seriousness of the allegations levelled against the applicant.

(3.) Learned Public Prosecutor vehemently opposed the bail application.