KALA SINGH 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.308/2023 registered at Police Station Raisingh Nagar, Dist. Anupgarh, for the offences under Ss. 323, 342, 376 (2) (n), 376D, 382, 504 and 506 of IPC and Ss. 3(1)(r), 3(1)(s) of SC/ST Act.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor and learned counsel for the complainant. 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 petitioner in the present case. Drawing attention of the Court towards the FIR dtd. 8/10/2023 and an affidavit of live-in-relationship dtd. 14/9/2023, learned counsel submitted that the petitioner and the prosecutrix were having as consensual relationship, however on the relations between them turning strained, the prosecutrix has roped the petitioner in a false criminal case. Learned counsel further submitted that the petitioner is in judicial custody and the trial of the case will take sufficiently long time, therefore, the benefit of bail may be granted to the accused-petitioner.