ARJUN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.  65/2019 of Police Station Parsoli, Distt. Chittorgarh for the offences punishable under Ss. 365, 343 and 376 of IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioner submits that according to the statement of the prosecutrix under Sec. 164 Cr.P.C. she clearly mentioned that the accused-petitioner has not committed rape with her. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused petitioner.

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