BHAWANI Vs. STATE

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner Bhawani @ Bhawanishanker S/o Madan Lal, who is in custody in relation to F.I.R. No.54/2021, Police Station Badisadari, District Chittorgarh , for the offences under Sections 363 and 506 of the IPC and Section 11/12 of the POCSO Act.

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

(3.) On perusal of the statement of the victim Mst. 'B' recorded under Section 164 Cr.P.C. it is apparent that in this statement, the girl did not level any allegation whatsoever that the petitioner tried to outrage her modesty. The only allegation is that the petitioner showed her a knife and threatened that he would kill her father. In this manner, he forced the girl to board a Car with him. She was taken by him to various places. Just near Badisadri, the accused tried to choke her and the car meet with an accident.