SHIV PRASAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application under Section 439 Cr.P.C. has been preferred on behalf of the petitioner who is in custody in connection with F.I.R. (C.R.) No. 41/2016, registered at Police Station Bhanipura, District Churu for the offences under Sections 376, 363 and 366 of the I.P.C.

(2.) Heard learned counsel for the petitioner, learned Public Prosecutoi and the learned counsel for the complainant. Perused the material available on the record, including the statement of the prosecutrix recorded under Section 164 Cr.P.C. as well as the photographs of marriage placed on record.

(3.) The prosecutrix is admitly a major girl. She alleged that she was introduced to the petitioner by one Mst. 'S'. Thereafter, the petitioner took her photographs. She took a phone from the petitioner and used to talk to birr regularly. The marriage of the present petitioner with the complainant was registered by the Registrar of Marriages, Surat Municipal Corporation op 19.04.2016. The prosecutrix admitly travelled with the petitioner through thickly populated places and stayed with him for a significantly long period without making any objection whatsoever.