NANDA RAM AND OTHERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These two applications for anticipatory bail have been filed by accused applicants (1) Nanda Ram, (2) Ratan Lal, (3) Bachanpal and (4) Hari Ram.

(2.) In her statement under Section 164 Cr.P.C., the prosecutrix has alleged that Shivpal Choudhary committed rape upon her after kidnapping her with the help of other accused persons including Nanda Ram, Ratan Lal, Bachanpal and Hari Ram.

(3.) On the other hand learned counsel for the accused applicants have argued that prosecutrix is legally married wife of Shivpal Choudhary and so Shivpal Choudhary has wrongly been charged for rape by the prosecutrix. It has also been argued on behalf of the accused applicants that looking to the photographs submitted by them during the arguments on these bail applications, it cannot be said that Shivpal Choudhary had forced the victim to marry him.