KAMLESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed by the petitioner - Kamlesh S/o Foru under Sec. 439 Cr.P.C against the order impugned dtd. 6/1/2023 passed by learned court below in connection with FIR No.80/2022 registered at Police Station Vijaypur, District Chittorgarh for the offences under Ss. 363, 366, 376(2) (N) of the IPC and 3/4, 5/6 of the POCSO Act.

(2.) Learned counsel for the petitioner has drawn attention of the Court towards the contradiction in the statements of the prosecutrix recorded under Sec. 161 Cr.P.C. and 164 Cr.P.C. before the competent criminal court. Learned counsel for the petitioner further submits that a false case has been foisted against the petitioner. He has nothing to do with the alleged offences and no useful purpose would be served by keeping him behind the bars.

(3.) Per contra, learned Public Prosecutor opposed the bail application.