SURESH KUMAR Vs. STATE

JUDGEMENT

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

(2.) The petitioner has been arrested in FIR No.43/2022 of Police Station Anadra, District Sirohi for the offences punishable under Ss. 363, 366, 344, 376(2) and 120B IPC and Ss. 5(L)/6, 16/17 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 the prosecutrix rendered under Sec. 161 Cr.P.C. in which she has not levelled any allegation against the present petitioner and has in fact deposed that she was fed up of harassment caused by her parents, particularly her father, who is a drunkard. Therefore, it is prayed that the petitioner may be released on bail.