JAYESH Vs. STATE

JUDGEMENT

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

(2.) The petitioner has been arrested in FIR No.57/2022 of Police Station Aaspur, District Dungarpur for the offences punishable under Sec. 376(2) and Sec.

(3.) /4 of POCSO Act. He has preferred this bail application under Sec. 439 Cr.P.C. 3.Counsel for the petitioner submits that there is a delay in lodging the FIR and the age of the prosecutrix is above 16 years. Therefore, it is prayed that the petitioner may be released on bail.