CHARAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. Sunil Kumar Singodia Advocate on behalf of the applicant Charan Singh @ Chunu @ sagar pertaining to F. I. R. No. 24/2009 registered at Mahila Thana Bharatpur, District bharatpur in the offence under Section 376 of IPC.

(2.) HEARD the learned counsel for the petitioner, learned counsel for the complainant as also the learned Public Prosecutor appearing for the State and perused the relevant material available on record.

(3.) LEARNED counsel for the petitioner has canvassed that he has been falsely implicated in this case. The occurrence of rape is alleged to have been take place five years back. Thereafter, it is alleged that she was subjected to rape again and again by the petitioner but she reported the matter in the police after an inordinate delay which reflects that story of rape has been concocted by the prosecutrix. The petitioner has been in custody and the case is pending investigation, which is likely to take time, as such, he may be granted indulgence of bail.