DILIP KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioners have been arrested in FIR No. 10/2019 of Police Station Lasadiya, District Udaipur for the offences punishable under Ss. 363, 366, 376, 467 and 471 IPC and Ss. 3/4 abd 4/17 of POCSO Act. They have preferred these bail applications under Sec. 439 Cr.P.C.

(3.) Learned counsel appearing on behalf of petitioner-Dilip Kumar has submitted that from the statements of prosecutrix recorded under Sec. 164 Cr.P.C. on 7/3/2019, it is clear that petitioner-Dilip Kumar had not abducted the prosecutrix and she herself went with him as per her own free will; got married with him and also stayed with him at various places for many days.