KUSHAL SEN Vs. STATE

JUDGEMENT

(1.) Notice of the bail application has been served upon respondent No. 2. However, nobody has put in appearance on behalf of respondent No. 2.

(2.) The factual report submitted by the learned Public Prosecutor is taken on record.

(3.) The present second bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.06/2022, Police Station Bhadesar, District Chittorgarh for the offences under Ss. 376(3), 363, 341, 504, 354-A IPC and Ss. 3, 4, 11 of POCSO Act 2012 and Sec. 67-A IT Act.