DEEPAK KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The second bail application has been filed by tha accused petitioner under Sec. 483 BNSS in connection With FIR No. 35/2025 registered at Police Station Bamanwas, District Sawaimadhopur for offences punishable undery

(2.) The first bail application filed by the accused petitioner was dismissed as withdrawn vide order dtd. 17/6/2025 with liberty to file fresh bail application after examination of the victim before the Trial Court.

(3.) Learned Counsel for the accused petitioner submits that the accused petitioner is a boy of 19 years and is in custody since 9/3/2025. He further submits that the accused petitioner and the victim were having love affairs and the instant case was lodged by the parents of the victim with false and fabricated allegation of sexual assault when they came to know about the love affairs between them. Counsel also submits that the Co-ordinate Bench of this Court, while enlarging the co-accused on bail vide order dtd. 2/4/2025 has observed that the trial will take time in its conclusion. Learned Counsel also referred the order passed by Hon'ble Apex Court in the case of Deshraj @ Musa Vs. State of Rajasthan; Criminal Appeal No. ......../2024(SLP Crl. No. 11020/2024), decided on 4/10/2024.