PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present 3rd bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.409/2020, Police Station Bilara, District Jodhpur for the offences punishable under Ss. 363, 366A of the I.P.C., under Sec. 16/17 of POCSO Act and under Sec. 84 of J.J.Act.