PAPPULAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Court perused the material available on record.

(2.) The petitioners have been arrested in connection with FIR No.47/2022 of Police Station Delwara, District Rajsamand for the offence punishable under Sec. 368 IPC and Sec. 16/17 of POCSO Act. They have preferred these bail applications under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioners has shown paragraph 6 of the impugned order whereby the learned trial court has recorded that in the statements rendered by the prosecutrix under Ss. 161 & 164 Cr.P.C., the allegation of establishing sexual relationship is against one Ganga Ram.