DEEPAK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and also perused the material on record.

(2.) The petitioner has been arrested in FIR No.46/2021 of Police Station Kot Gate District Bikaner for the offences punishable under Sections 363, 366, 376(2) (N), 376(3)'IPC'and Section 5 (J) (2) (L) of the POCSO Act, 2012. He has preferred this bail application under Section 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that from the statements of proseutrix recorded under'Section 164'CrPC, it is clear that she was in love with the petitioner and has also solemnized marriage with him. It is further submitted that at present, the prosecutrix is residing in the house of the petitioner only.