SHYOJIRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioners have filed these bail applications under Section 439 of Cr.P.C.

(2.) F.I.R. No. 89/2020 was registered at Police Station Mahila Thana, District Sawai Madhopur for offence under Sections 363, 366-A, 372, 342, 120-B, 376-D of I.P.C. and Section 5/6 of POCSO Act.

(3.) It is contended by counsel for the petitioner that Shyojiram is not the owner of the hotel. There is no entry to the effect that prosecutrix stayed in his hotel. It is contended by counsel for the Sandeep Sharma that he is not named in the FIR. Counsel for Sunita Verma contends that she has been roped in the FIR and counsel for Rajulal contends that after his arrest his photograph was printed in the newspaper, therefore, the test identification parade losses its value. It is also contended that that there is inordinate delay in lodging of FIR.