SANCHIT NAGPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 268/2019 Registered at Police Station Pratap Nagar, Jaipur for the offence(s) under Ss. 323, 363, 366, 344, 376 I.P.C.

(2.) Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter. Counsel further submits that the prosecutrix travelled with the petitioner to so many places and trial may take long time.

(3.) Learned Public Prosecutor has opposed the bail application.