RAM LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail has been filed by the petitioner under Section 439 of the Cr.P.C. in connection with FIR No.83/2020, Police Station Sadari, District Pali for the offences under Sections 384, 376(2)(N) & 376(D) IPC and Section 5(G)/6 & 5(L)/6 of POCSO Act.

(2.) Heard learned counsel for the petitioner, learned Public Prosecutor and the learned counsel for the complainant. Perused the material available on record.

(3.) Learned counsel for the petitioner submitted that the relationship between the petitioner and the prosecutrix was for more than two years and the FIR in question has been lodged simply with a view to harass the petitioner. He further submitted that the prosecutrix has now entered into a compromise with the petitioner and she is not inclined to prosecute the present case. Learned Public Prosecutor vehemently opposed this bail application.