MAHENDAR KUMAR GOYAL, J. - (1.) The present bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No. 93/2020 registered at Police Station Khanpur District Jhalawar for the offence(s) under Section(s) 363, 376-D, 343, 34 of IPC and Section 3(2)(va) of S.C./S.T. Act. Heard learned counsels for the petitioners through 'Jitsi Meet'.
(2.) It is contended by learned counsels for the petitioners that petitioners have falsely been implicated in this case and there is no allegation against them of subjecting the prosecutrix to rape as is apparent from her statement under Section 164 Cr.P.C. They submit that the FIR is inordinately delayed, the petitioners are in custody since 10.03.2020, investigation against them is complete, trial of the case will take time and prays for release of the petitioners on bail.
(3.) Learned Public Prosecutor has opposed the bail applications. Taking into consideration the submissions advanced by learned counsels for the petitioners, statement of the prosecutrix under Section 164 Cr.P.C; but, without expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioners on bail.;