ABID Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Court has perused the material available on record.

(2.) The petitioner has been arrested in FIR No.188/2020 of Police Station Kuchera, District Nagaur for the offences punishable under Ss. 450, 376(2)(N) IPC & Sec. 5/6 of POCSO Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Counsel for the petitioner has shown this Court the statement of PW-1 i.e. prosecutrix herself, who is 12th class student, in which she has categorically stated that in case her brother would not have seen her with the present accused, she would not have told the family members about the incident and nor she would have lodged any kind of report. Counsel for the petitioner submits that there was a relationship between the prosecutrix and the present accused petitioner. Therefore, it is prayed that the petitioner may be released on bail.