GANPAT SINGH S/O MOHABBAT SINGH, ADDRESS: NIMBADIYA CHORAU, TEHSIL & POLICE STATION SAYALA DISTT. JALORE (RAJ.) Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in FIR No. 126/2016 of Police Station, Sayla, District Jalore for the offences punishable under Sections 143, 366, 376, 384 IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that the mother of the prosecutrix filed a missing person report on 10.08.2016 alleging that her daughter is missing. Thereafter, the complainant was recovered by the police on 14.08.2016 and her statements were recorded, whereby she has specifically stated that she went with the petitioner as per her own free will and the petitioner has not done anything with her. Later on under the pressure of her family members the complainant has lodged this false FIR against the petitioner. It is also contended that the complainant solemnized marriage with the petitioner and lived with him as his wife for quite long time.