PANKAJ DEORA 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. 608/2023 registered at Police Station Udaimandir, District Jodhpur City (East) for the offences under Ss. 376, 376/511 and 506 of Indian Penal Code.

(2.) Learned counsel for the applicant argued that on the basis of allegations levelled in the First Information Report no offence under Sec. 376 of IPC is made out, inasmuch as there is complete absence of assertion about any forceful sexual act. Learned counsel submitted that the investigating officer is treating the applicant guilty for the offence under Sec. 376 of IPC without any reason and rhyme and therefore, the applicant, who is behind the bars since 22/12/2023 be enlarged on bail.

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