DHARMENDRA BHATI@ KALU Vs. STATE

JUDGEMENT

(1.) This petition under Section 439 Cr.P.C. is for grant of regular bail to the petitioner in FIR No. 206/2019 dated 03.10.2019 registered at Police Station Pul Prahladpur for offences punishable under Sections 323/354- B/452/506/509/34 IPC and Section 12 of the POCSO Act.

(2.) The facts, in brief, leading to this bail application are as follows:

(3.) Heard Mr. Salim Malik, learned counsel for the petitioner and Mr. Amit Chadha, learned APP for the State and perused the material on record.