VIKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The legality, correctness and propriety of the order dtd. 7/9/2022 passed by the Special Judge, POCSO Act Cases, Pratapgarh in Bail Application No.113/2022, which arose out of FIR No.76/2002, Police Station Pipalkhunt has been challenged by the accused-petitioner by way of filing the instant Criminal Revision Petition.

(2.) The notice issued by this Court has been duly served upon the private respondents; the proof of which has been filed on record by learned Public Prosecutor as per which, the SHO, P.S. Pipalkhunt intimated the complainant regarding hearing of the instant revision petition.

(3.) Bereft of elaborate details, the brief facts necessary for disposal of the instant Criminal Revision Petition are that the petitioner was arrested on 5/6/2022 in connection with aforementioned FIR for the offences under Ss. 363, 366, 376 (1) of the IPC and Ss. 3 and 4 of the POCSO Act.