GOPAL 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.113/2020 Police Station Dungla, District Chittorgarh for the offences under Section 363 of IPC and Section 16/17 POCSO Act (363, 366, 376 IPC & 3/4, 16/17 POCSO Act).

(2.) Learned counsel for the petitioner invited Court's attention towards the material available on record, particularly the statement of prosecutrix recorded under Section 164 of the Code of Criminal Procedure and pointed out that petitioner has become major and has stated that she had solemnized court marriage with petitioner and submitted that allegations levelled against the petitioner by her father in the FIR are unsustainable.

(3.) Learned PP, however, opposed the petitioner's prayer for release on bail.