KISHORE TAK Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioner has been arrested in FIR No. 197/2019 of Police Station Mandore, District Jodhpur for the offences punishable under Ss. 384 and 376 IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that the petitioner has falsely been implicated in this case. It is argued that as a matter of fact the petitioner and the prosecutrix were in relation for some time, however, she has filed this FIR against the petitioner due to some misunderstandings. It is also submitted that now the matter has been compromised between the parties.