CHAINRAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Misc. Bail Application has been brought under Section 439 of Code of Criminal Procedure, seeking regular bail in connection with F.I.R. No. 121/2019 registered with Police Station Arain, District Ajmer for the offences punishable under Sections 366 and 379 of IPC during the investigation added Sections 376 and 376D of IPC.

(2.) It has been contended by learned counsel for the applicant that the applicant has wrongly been framed and false FIR has been lodged against him, in fact prosecutrix Smt. Manju, who is a major lady had solemnized her naata marriage and a deposition to this effect, was reduced into writing, both Manju and accused Chainraj had sought divorce from their retro spouses, her statement recorded under Section 161 of Cr.P.C. on 29.08.2019, does not reflect any kind of crime having been committed, rather she has stated that she, of her own accord, went with Chainraj and Chainraj did not commit anything objectionable with the prosecutrix but after lapse of twenty days, tutored statements have been recorded under Section 164 of Cr.P.C., which are untrue, applicant is innocent, he has not committed any offence, so he be granted bail.

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