VINOD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 243/2019 Registered at Police Station Dag, District Jhalawar for the offence under Section 363 of IPC (In FIR) and under Sections 363, 366, 376 of IPC and under Section 5(L)/6 of the POCSO Act (In Order).

(2.) Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter and according to statement of the victim recorded under Section 164 Cr.P.C, no allegation of committing rape has been levelled by her against the petitioner.

(3.) Counsel for the complainant submitted that the petitioner and the complainant have entered into a compromise. The compromise submitted by the parties is taken on record.