IRFAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in custody in connection with F.I.R. No. 42/2015 Police Station Bagri Nagar District Pali for the offences under Sections 363, 366, 380, 376 of IPC.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor.

(3.) Learned counsel for the petitioner submits that prosecutrix is of 24 years of age and she voluntarily left her parental house and stayed with the petitioner without any hue and cry.