SUNIL Vs. STATE

JUDGEMENT

(1.) Lawyers are not appearing in the Court in view of the unprecedented situation being faced by the country due to pandemic of novel corona virus (COVID-19).

(2.) The present third bail application has been filed under Sec. 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No. 125/2019, Police Station Pipar City, District Jodhpur for the offences under Ss. 363, 366, 346 and 376(2)(N) of IPC, under Ss. 5(L) and 6 of the Protection of Children From Sexual Offences Act, 2012 and under Ss. 3(1) (W)(I) and 3(2)(V) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989.

(3.) Heard learned counsel for the parties. Perused the material available on record.