MAFAT LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.31/2022 of Police Station Anadra, District Sirohi for the offence punishable under Ss. 341, 323, 354, 143 of IPC and Sec. 7/8 of POCSO Act, 2012. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) I have considered the arguments advanced before me and perused the material on record.