HARENDRA JAJDA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All the above-mentioned bail applications shall stand decided by this common order as they arise out of same FIR.

(2.) The present bail applications have been filed under Sec. 439 of Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R. No. 557/2021, Police Station Kotwali, District Chittorgarh for the offences under Ss. 363, 376(D), 376(2) (n) and 120-B of the I.P.C. and under Ss. 3/4, 5M/6, 16/17 of POCSO Act cases 2012-(In Criminal Misc. Bail Application No. 1577/2022), under Sec. 376-D of the I.P.C. and under Sec. 3/4 of POCSO Act - (In Criminal Misc. Bail Application No. 591/2022) and under Ss. 363, 376(D), 376(2)(n) and 120-B of I.P.C. and under Ss. 3/4, 5/6 and 16/17 of POCSO Act ( offences mentioned in F.I.R. under Sec. 3/4 of POCSO Act, 2012 and 376-D of the I.P.C.) - (In Criminal Misc. Bail Application No. 1078/2022).

(3.) Heard learned counsel for the parties. Perused the material available on record.