DHARMENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. Anurag Sharma Advocate on behalf of the applicant Dharmendra pertaining to F. I. R. No. 100/2009 of Police Station Buhana, District jhunjhunu in the offences under Sections 363 and 366 of IPC and later on added Section 376 of IPC.

(2.) HEARD the learned counsel for the petitioner 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 and is in no way connected with the commission of offence of rape in the instant case. It is the prosecutrix who voluntarily accompanied the petitioner and married in Arya Samaj temple. Learned counsel has further contended that both the petitioner and prosecutrix were in love affair and they married voluntarily. The prosecutrix is above the age of 18 years, hence, the petitioner may be granted indulgence of bail. In support of arguments, learned counsel has filed photographs of marriage, love letters and school certificate.