BALI ALIAS BAL KANWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Shri Rohan Jain Advocate on behalf of the applicant Smt. Bali @ Bal Kanwar pertaining to F. I. R. No. 85/2009 at police station seeswali, District Baran, in the offences under sections 363, 366, 376 and 120-B of IPC.

(2.) HEARD the learned counsel for the petitioner and learned Public Prosecutor appearing for the State and perused the material on record.

(3.) LEARNED counsel for the petitioner has contended that the incident of abduction is alleged to have taken place on 6. 02. 2008, whereas, the FIR in this case has been lodged after an inordinate delay of 13 months on 21. 6. 2009. The delay has not been explained. The prosecutrix Sunita voluntarily left with meghraj. The petitioner has been falsely implicated and thus, she deserves to be enlarged on bail.