AMBAR JAIPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in custody in connection with F.I.R. No.87/2023 dtd. 1/3/2023, registered at Police Station Kotwali Ganganagar, District Sri Ganganagar, for the offences under Ss. 342, 323, 377 and 34 of IPC and Sec. 3/4 and 5/6 of the POCSO Act.

(2.) Learned counsel representing the petitioner submits that the petitioner herein has been falsely roped in this case. In this regard, he further submits that the FIR in which the allegations of unnatural sex has been levelled is apparently showing that the allegations are false. He, thus, urged that the petitioner deserves to be released on bail.

(3.) Per contra, learned GA-cum-AAG vehemently opposes the submissions advanced on behalf of the petitioner and submits that the said offence has been committed with the boy, who is aged 17 years and thus, on that count, the petitioner does not deserve indulgence of bail in this case.