DILIP SIYAG 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.35/2021 of Police Station Anandpur Kalu, District Pali for the offences punishable under Ss. 363, 366A, 342, 376(3), 376DA/120B of IPC and Ss. 3/4(2) and 5(g)/6 of POCSO Act.. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner submits that the allegation of rape is upon Suresh and Dilip was merely a facilitator of room as reflected in the statement rendered by the prosecutrix under Sec. 164 Cr.P.C.