SANWAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioner has been arrested in FIR No.38/2022 of Police Station Bagore, District Bhilwara for the offences punishable under Ss. 344, 363, 376(3), 376(2)(n) IPC and Sec. 5(L)/6 of POCSO Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Counsel for the petitioner submits that the prosecutrix is about 16 years of age and the petitioner is 23 years of age and in the statement recorded under Sec. 161 Cr.P.C., apart from the other allegation, the prosecutrix has stated that she was kept like a wife by the petitioner for three months. Therefore, it is prayed that the petitioner may be released on bail.