JITENDRA KUMAR BHARGAVA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present 2nd interim bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.200/2020 registered at Police Station Shrimadhopur, District Sikar for the offence under Sec. (s) 323, 341 and 376-D IPC and Sec. (s) 3, 4 and 5g of POCSO Act and later on for the offence under Sec. (s) 341, 323, 363 & 376-D IPC and Sec. (s) 5(G)/6 of POCSO Act.