LAWS(RAJ)-2022-5-54

SANDEEP Vs. STATE OF RAJASTHAN

Decided On May 11, 2022
SANDEEP Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.01/2022, Police Station Taranagar, District Churu, registered for the offence punishable under Ss. 376(2)(n) & 509 of the Indian Penal Code and Ss. 5(L)/6, 11(v) & 11(v)/12 of the POCSO Act.