MADAN MOHAN MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Complainant-Petitioner has preferred this Criminal Bail Cancellation Application seeking cancellation of bail granted to Respondents Nos. 2 and 3.

(2.) It is contended by counsel for the complainant-petitioner that an F.I.R. was lodged by the petitioner on 11/10/2014 with the specific allegation that daughter of prosecutrix has been kidnapped and raped by the Respondents Nos. 2 and 3.

(3.) It is contended that statement of prosecutrix was also recorded under Sec. 161 Cr.P.C. and 164 Cr.P.C., wherein she alleged that she was forcefully taken away by Respondents Nos. 2 and 3 and was subjected to rape at Sawai Madhopur.