PAPPU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail applications have been filed under Sec. 439 Cr.P.C. on behalf of the petitioners, who are in judicial custody in connection with F.I.R. No.373/2021, Police Station Dhorimanna, District Barmer, registered for the offence punishable under Ss. 376D & 384 of the Indian Penal Code and Sec. 5(g)/6 of the Protection of Children from Sexual Offence (POCSO) Act and Sec. 67 of the Information Technology Act (qua the petitioner No.2).