RAKESH KUMAR Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the parties and also perused the material on record.

(2.) The petitioner has been arrested in FIR No. 377/2018 of Police Station Bhadara, District Hanumangarh for the offences punishable under Ss. 376(D), 366, 384, 342, 120-B 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 the prosecutrix is major; developed relationship with the petitioner as per her own free will and also solemnized marriage with the petitioner on 4/10/2018 at Bhadara. It is submitted that when husband and family members of the prosecutrix came to know about the fact that the prosecutrix solemnized marriage with the petitioner, they came to the house of the petitioner along with the police, however at that time the prosecutrix had specifically stated that she came to the house of the petitioner as per her own free will and went with her husband. It is submitted that later on, on 12/10/2018 a false FIR was lodged by the prosecutrix regarding an incident of dtd. 4/10/2018 levelling false allegations of kidnapping and sexual assault against the petitioner. Learned counsel has submitted that the petitioner has falsely been implicated in this case and therefore he may be enlarged on bail.