BHOLU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Court has perused the material available on record.

(2.) The petitioner has been arrested in FIR No.122/2021 of Police Station Paroli, District Bhilwara for the offences punishable under Ss. 363, 366, 376(2)(n) IPC and Sec. 5(L)/6 of POCSO Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Counsel for the petitioner has shown the statement of prosecutrix (PW-2) in which she has deposed that she traveled with the present petitioner at many public places through public transport and she was already married. There is no medical evidence of any violence. Therefore, it is prayed that the petitioner may be released on bail.