SAZID Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application has been filed under Section 439 CrPC in connection with FIR No. 142/2019 registered at Police Station Chopanki District Alwar for the offences under Sections 376D , 506 IPC and 5(G)/6 of POCSO Act and Section 67 , 67B of IT Act.

(2.) Heard learned counsel for the petitioner as well as learned Public Prosecutor.

(3.) Learned counsel for the petitioner has invited attention of this court to the statement made by Smt. Vakila u/s 161 wherein she is stated that she has not shown any photograph of daughter to the complainant. She has also stated that the complainant had earlier also lodged an FIR under Section 376 against one Mosam and had received Rs. 1.5 lacs and thereafter got the case closed. She has also stated that there are two and three false cases lodged by the complaiant-Rustom.