BALUSINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed under Sec. 439 Cr.P.C. by the petitioner for grant of regular bail in connection with FIR No. 226/2021 registered at Police Station Kelwara, District Rajsamand for offences punishable under Ss. 363, 366-A of Indian Penal Code and Sec. 16/17 of Protection of Children from Sexual Offences Act, 2012.

(2.) None appeared on behalf of the complainant despite service of notice.

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