Bhupendra Singh vs State Of Rajasthan
2022 Latest Caselaw 8213 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 7389/2022

Bhupendra Singh S/o Shri Shankar Singh, Aged About 39 Years, B/c Rajput, R/o Rathore Bhawan, Prathvipura, Rasala Road, Jodhpur.

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. B.S. Rathore For Respondent(s) : Mr. Muktiyar Khan, P.P.

HON'BLE MR. JUSTICE RAMESHWAR VYAS (VACATION JUDGE)

Judgment / Order

15/06/2022

Learned counsel for the petitioner has submitted that the

alleged incident was taken place on 16.09.2020, however, the

report was made on 20.05.2022. It is also submitted that

petitioner also lodged an FIR No.293/2017 on 16.05.2021, in

which allegation of rape has not been levelled against the present

petitioner. The prosecutrix is aged about thirty six years of age.

The petitioner and the prosecutrix are working in the same hotel.

It is further submitted that false allegation of rape has been

levelled.

The present petitioner is directed to join the investigation.

Investigating Officer is directed to complete the investigation

expeditiously.

List the matter on 08.07.2022.

(2 of 2) [CRLMB-7389/2022]

Till the next date, petitioner shall not be arrested in

connection with FIR No.242/2022 of Police Station Mahamandir,

District Jodhpur.

(RAMESHWAR VYAS), VJ 78-Taruna/-

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