ANIL KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed under Sec. 483 of BNSS on behalf of the petitioner, who has been arrested in connection with FIR No. 120/2025 registered at Police Station Hindon Sadar, District Karauli (Rajasthan) for the offence punishable under Sec. 137(2) of BNS, 2023. Later on, police filed charge-sheet in this matter for the offences punishable under Ss. 137(2) and 64(1) of BNS, 2023 and Sec. 3/4 of POCSO Act.

(2.) It is contended by learned Counsel for the petitioner that the accused- petitioner has falsely been implicated in this case. He submits that there was consensual relationship between the petitioner and victim. He further submits that at the time of alleged incident, victim was aged about 17 years and 8 months and petitioner was also aged about 19 years. He argues that charge- sheet has already been filed and trial of the case will take considerable time in its conclusion. He contends that the petitioner is in custody since 8/4/2025 nad further custody of the petitioner would not serve any fruitful purpose.

(3.) Learned Public Prosecutor opposes the submission made by the learned Counsel for the petitioner and submits that victim has levelled specific allegation of sexual exploitation against the petitioner. Learned Counsel appearing for the complainant/victim does not oppose the bail application.