LEELA Vs. STATE

JUDGEMENT

(1.) The present second bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R. No.153/2019, Police Station- Hanuman Nagar, District Bhilwara for the offences under Sections 363, 366- A, 372, 376-D, 365, 344, 346, 370, 370-A, 373, 376-A, 376 (3), 376-B, 120-B of IPC, sections 3, 4, 5, 6, 16, 17 of POCSO Act, section 75 of Juvenile Justice (Child Care and Protection) Act, 2015 and section 3, 4, 5 of Prevention of Immoral Trafficking Act.

(2.) Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.

(3.) It is submitted by learned counsel for the petitioners that after rejection of the first bail application of the petitioners by this court vide order dated 24.01.2020, co-accused Smt. Krishna and Smt. Lali have already been granted by this court vide order dated 11.02.2020. He further submits that as per the statements of PW1 Sohan Lal, PW2 Anjali, PW3 Jiya, PW4 Sapna, PW5 Rooni, PW6 Meemakshi and PW7 Pinki, the petitioners have not been named. Therefore, it is prayed that the petitioners may be enlarged on bail.