RAJVEER SINGH 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.452/2021 of Police Station Kotwali, District Pali, for the offence punishable under Ss. 363, 366, 344, 365, 376(2)(n) 376(2) (F), 376(2)(H) of IPC and Sec. 5(1)/6, 5(n)/6, 5(q)/6, 5(j)(ii)/6 of POCSO Act 2012 and Sec. 84 of Juvenile Justice Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has shown the statement rendered by PW-5, the prosecurtix, who has completely turned hostile.