ARVIND @ ABHI 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. 194/2024 registered at Police Station udalee Mod, District Gangapur City (Raj.) for the offences punishable under Ss. 376(2)(n) & 384 of IPC.

(2.) Learned Counsel for the petitioner has falsely been implicated in this case. Counsel submits that victim who is aged about 30 years, has lodged the FIR against the petitioner for commission of rape after a great delay of more than two years for which no proper explanation is availabe on record. he submits that as per the charge-sheet, there was consensual relationship between the petitioner & victim. It is submitted that allegation has been levelled against the petitioner that he prepared obscene videos of the victim but during the course of investigation, no such videos have been recovered from the possession of the petitioner. Petitioner is in custody since 1/11/2024 & there are no criminal antecedents against him. Charge-sheet has been filed and trial of the case will take considerable time. Further custody of the petitioner would not serve any fruitful purpose.

(3.) Learned Public Prosecutor assisted by learned Counsel for complainant vehemently opposes the bail application but they failed to controvert the fact that during the course of investigation, no obscene videos of victim was found.