PADAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioner has been arrested in connection with FIR No.295/2021 of Police Station Dechu, District Jodhpur for the offences punishable under Ss. 363, 366-A, 376-D, 342, 506 of IPC and Sec. 5(G)/6 of POCSO Act, 2012. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has pointed out the conclusion in the charge-sheet arrived at by the investigating officer, in which, the main allegation is upon Prithviraj Singh, who alleged to have committed rape. Learned counsel further submits that the allegation upon Padam Singh and one Manohar Singh is that Padam Singh dropped the petitioner and the prosecutrix in his car to Jodhpur and went back and Manohar Singh helped them for booking a room.