BABU MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 69/2022 of Police Station Mandalgarh, District Bhilwara for the offence punishable under Ss. 343, 363, 366-A, 376-D, 376(2)(n), 457 ) of IPC and Ss. 5(L)/6 of POCSO Act. He has preferred this bail application under Sec. 439 Cr.P.C.