PRAKASH Vs. STATE

JUDGEMENT

(1.) In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.

(2.) This Court perused the material available on record.

(3.) The petitioner has been arrested in connection with FIR No.70/2019 of Police Station Pugal, District Bikaner for the offences punishable under Sections 376(2)(N), 376(3) IPC and Section 5(L)/6 of the POCSO Act. He has preferred this bail application under Section 439 Cr.P.C.