ASHOK Vs. STATE

JUDGEMENT

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

(2.) The petitioner has been arrested in FIR No. 331/2018 of Police Station Kherwada, District Udaipur for the offences punishable under Ss. 366 and 376 of IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that allegations of sexual assault and abduction against the petitioner are false. It is submitted that the prosecutrix is major and went with the petitioner as per her own free will and stayed with him for one night, however, later on, when family members of the prosecutrix came to know about the same, they pressurized her to file complaint against the petitioner alleging sexual assault. It is further submitted that charge-sheet has been filed and trial of the case will take time.