BHOORARAM Vs. STATE OF RAJASTHAN

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.33/2019 of Police Station Mahila Thana, District Sri Ganganagar for the offences punishable under Sections 450, 376-DA of IPC and Section 5(G)/6 of POCSO Act, 2012. He has preferred this bail application under Section 439 Cr.P.C.