JAGDISH Vs. STATE

JUDGEMENT

(1.) Learned counsel for the petitioner does not want to press the bail application with liberty to file afresh after recording the statement of prosecutrix and Raju Ram.

(2.) The trial court is directed to record their statement as early as possible.

(3.) The petitioners have been arrested in connection with FIR No.35/2022 of Police Station Gajner, Distt. Bikaner for the offence punishable under Ss. 370 and 366A of IPC and Sec. 3/4 of POCSO Act and Ss. 9, 10 and 11 of the Child Marriage Protection Act. They have preferred this bail application under Sec. 439 Cr.P.C.