LEKHRAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application has been filed by the petitioner Lekhraj apprehending his arrest in connection with F.I.R. No.123/2015, Police Station Reodar, District Sirohi for the offences under Sections 354A, 384 and 376 IPC.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor as well as learned counsel for the complainant. Perused the impugned order as well as the material available on record and the case diary.

(3.) Facts in brief are that the complainant Smt.P. aged 22 years submitted a written report at P.S. Reodar on 17.9.2015 with the allegations that she was posted at Tehsil Office, Reodar since 8.10.2014 as a Leave Reserve Patwari.