SUKHA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C., 1973 on behalf of the petitioner who is in custody in connection with C.R. No. 46/2018, Police Station Siriyari, Distt. Pali, for the offences under Sections 363, 366-A, 376(2)(N), 376-D, 368, 506, and 120-B of IPC and under Section 5/6 of Protection of Children from Sexual Offences Act, 2012.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) It is submitted by learned counsel for the petitioner that the prosecutrix stayed with the petitioner for almost twenty days and has travelled up to Pune in the public transport. He further submits that the petitioner and prosecurtix have solemnised marriage and photocopies of marriage certificate have also shown to the court. The co-accused person although not named in the FIR and in statement under Section 164 Cr.P.C., 1973 Shanker Lala @ Shanker Ram has been enlarged on bail by this court vide order dated 22.06.2018. The petitioner has been falsely implicated in the present case. The conclusion of trial will take sufficiently long time, therefore, it is prayed that the petitioner may be enlarged on bail.