PRATAP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant has preferred this appeal aggrieved by order dtd. 26/11/2020 passed by Special Judge POCSO Act, 2012 Cum Child Right Protection Commission Act 2005 No.1 Bharatpur, whereby, bail application filed by the appellant under Sec. 439 Cr.P.C. was rejected.

(2.) F.I.R. No.04/2020 was registered at Police Station Lakhanpur (Bharatpur) for offence under Sec. 354(B) I.P.C., Ss. 7 and 8 of POCSO Act and Sec. 3(1)(w)(i) of SC/ST Act.

(3.) It is contended by counsel for the appellant that police has filed charge-sheet under Sec. 376 IPC read with Sec. 511 of IPC and Ss. 7 and 8 of POCSO Act. It is also contended that (2 of 2) [CRLAS-1850/2020] appellant was contesting the election of Sarpanch, and to create hindrance, a false case has been registered against him. It is further contended that there are discrepancies in the statement recorded under Ss. 161 and 164 of Cr.P.C. Initially, police came to the conclusion that offence is not made out.