RAHUL KATARA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application(s) have been preferred on behalf of the accused petitioner(s) Rahul Katara S/o Shri Vishnu Kumar, Anshul Soni S/o Ravi Kumar Soni and Jitendra Singh Guliya S/o Shri Gopichand Guliya, who are in custody in connection with F.I.R. No. 873/2021 registered at Police Station, Mathura Gate District Bharatpur, for the offences punishable under sec. 377/34 of I.P.C. and 5/6 of P.O.C.S.O. ACT.

(2.) All three applications have been moved separately bearing bail applications nos. 20783/2021, 20845/2021 and 3583/2022 respectively. Since all the matters are emanating from the same F.I.R. and were tagged together therefore, it is deemed appropriate to decided all the application(s) filed herewith, through a common order with the consent of the parties.

(3.) Bereft of elaborate details, the facts necessary for the adjudication of the bail application(s) are that, on 31/1/2021 at about 18.04 hours the aforesaid FIR came to be registered at the behest of the complainant Pinky Singh, who happens to be the Mother of the child victim "H", wherein she alleges that her minor child "H" aged about 14 years, used to play tennis at District club Company where he came into contact with accused Jitendra Guilty who also used to come there for playing tennis. The accused Jitendra Guliya established good acquaintance with her son and coaxed her minor child to accompany him at his residence where he made her son drink cold drink containing some intoxicating substance and thereafter, he removed his clothes and sexually abused him by committing unnatural sex with him.