RAJ KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail has been filed by the petitioner under Sec. 439 of the Cr.P.C. in connection with FIR No. 87/2019, Police Station Mahila Thana, Hanumangarh, District Hanumangarh, for the offences under Ss. 376 and 420 IPC.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor and also perused the material available on record.

(3.) Learned counsel for the petitioner submits that the complainant has filed a false case under Sec. 376 and 420 of the IPC, inasmuch as it was an admitted case of consensual physical relationship between the petitioner and the complainant Seema.