SUNIL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this bail application under Section 439 of Cr.P.C.

(2.) F.I.R. No. 13/2020 was registered at Police Station Chitrakoot, Jaipur, for offences under Section 376 of IPC and Sections 3/4 of POCSO Act.

(3.) It is contended by counsel for the petitioner that prosecutrix was 18 years of age as she has mentioned in her statement under Sections 161 and 164 Cr.P.C. It is also contended that parties have entered into compromise.