BASANTI LAL Vs. STATE

JUDGEMENT

(1.) Lawyers are not appearing in the Court in view of the unprecedented situation being faced by the country due to pandemic of novel corona virus (COVID-19).

(2.) The present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R. No.80/2020, Police Station Bhupalsagar, District Chittorgarh for the offence under Sections 344, 363, 366- A, 370(4) and 498-A of the IPC and Section 75 and 81 of Juvenile Justice Act (Care and Protection) Act 2015, and Section 9,10 and 11 of Prohibition of Child Marriage Act 2006, and Section 5/6 and 16/17 of POCSO Act 2012.

(3.) Heard learned counsel for the parties. Perused the material available on record.