PRAVEEN MAHUNYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. (483 BNSS) has been filed by the petitioner who has been arrested in connection with F.I.R. No. 68/2024, registered at Police Station Kushalgarh, District Banswara, for offences under Ss. 366, 344 and 376(2)(n) of IPC.

(2.) Heard learned Counsel for the parties at Bar. Perused the material available on record.

(3.) Drawing attention of the Court towards the FIR and the statements of the victim-Rs.A' recorded under Ss. 161 and 164 Cr.P.C., learned Counsel for the petitioner submitted that on 26/7/2023, the victim-Rs.A' voluntarily eloped with the present petitioner and remained in his company for about 3 months. Learned Counsel submitted that when the relations between the parties turned sour, the victim-Rs.A' has lodged an FIR about 7 months after the alleged incident alleging inter alia that on 26/7/2023, she was forcibly abducted by the petitioner and her family members. It has further been alleged that the petitioner has committed forcible sexual assault-rape upon her when she was forcibly kept by the petitioner in his custody.