AARTI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since both the bail applications filed by the accused petitioners under Sec. 439 Cr.P.C., arise out of same FIR, hence, same are being decided by this common order.

(2.) Both the bail applications under Sec. 439 Cr.P.C. have been preferred on behalf of petitioners, who have been arrested in FIR No.490/2021 of Police Station Udhyog Nagar, District Alwar for the offences punishable under Ss. 323, 376 (d) (b) IPC and Sec. 5 (g)/6 of POCSO Act.

(3.) Learned counsel for the petitioners submits that during the course of trial, statements of the victim and her father were recorded. Both the witnesses have turned hostile as they have not supported the case of prosecution.