RAJENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In S.B. Criminal Misc. Bail No. 8053/2018 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 F.I.R. No.27/2018, Police Station Jayal, District Nagaur, for the offences under Sections 341, 323, 342, 384, 354-Gha, 376 of IPC and Section 66-D, 67 of Information & Technology (Amendment) Act.

(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 F.I.R has been lodged after seventeen days of the incident for which there is no satisfactory explanation. The prosecutrix is a married lady of 29 years of age and after calling the present petitioner, she has gone with him on motorcycle. The conclusion of trial will take sufficiently long time, therefore, it is prayed that the petitioner may be enlarged on bail.