SANTOSHNATH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.40/2022 of Police Station Surpalia, for the offence punishable under Ss. 354A, 323 of IPC and Sec. 11/12 of POCSO Act.

(2.) Learned counsel for the petitioner submits that a false allegation has been levelled against the present petitioner and challan of the case has been presented. The petitioner is in the judicial custody and the trial of the case will take sufficiently long time. Therefore, the benefit of bail should be granted to the accused-petitioner.

(3.) Learned Public Prosecutor and learned counsel for the complainant have opposed the prayer for bail.