LAWS(RAJ)-2022-8-21

KAILASH JANGIR Vs. STATE OF RAJASTHAN

Decided On August 26, 2022
Kailash Jangir Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The present second bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.83/2021 of Police Station Gotan, District Nagaur for the offence punishable under Ss. 363, 376-D(a) of the IPC S.5(g)/6 of POCSO Act, 2012 and Ss. 3(1)(r)(s)(w)(ii), 3(2)(va)(v) of SC/ST Act.