SAIF ALI Vs. STATE

JUDGEMENT

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

(2.) The petitioners have been arrested in FIR No. 01/2019 of Police Station Sadar, Nagaur for the offences punishable under Sec. 376 (2) of IPC. They have preferred this bail application under Sec. 439 Cr.P.C.

(3.) It is submitted that prosecutrix PW-1-'T' and her mother PW- 3- Sabra and father PW-4 Mustak have not supported the prosecution story and turned hostile. It is argued that in view of the fact that prosecution and other important witnesses have not supported the prosecution story and turned hostile, it is very difficult for the prosecution to prove the guilt of the petitioners.