ASLAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present bail application has been filed under Sec. 439 Cr.P.C. in connection with FIR No.653/2021, registered at Police Station Udhyog Nagar, District Sikar for the offence(s) under Ss. 376 (2)(n) & 376-D IPC and Ss. 5l, 6 and 5g of of POCSO Act, 2012.

(3.) Learned counsel for the petitioner submitted that the petitioner has been falsely implicated in the case registered under Ss. 376 (2)(n) & 376-D IPC and Ss. 5l, 6 & 5g POCSO Act, 2012.