SHAITAN RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in connection with FIR No. 71/2019 of Police Station Borunda, District Jodhpur for the offences punishable under Ss. 363, 365, 376, 452 and 143 I.P.C. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that allegations against the petitioner to the effect that he abducted and sexually assaulted the prosecutrix are false. It is submitted that as a matter of fact, the prosecutrix is wife of the petitioner and she started living separately from him and when the petitioner brought her to live with him, she has filed this false FIR against him. It is submitted that the petitioner is in judicial custody and no interrogation is required from him.