BHERU LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The lawyers are abstaining from work on account of strike.

(2.) The present application for bail has been filed by the petitioner under Sec. 439 of Cr.P.C. in connection with FIR No.69/2022 registered at Police Station Mandalgarh, District Bhilwara for the offences under Ss. 343, 363, 366-A, 367-D, 376(2) (N), 457 IPC and Sec. 5(L)/6 of POCSO Act.

(3.) No one appears on behalf of the petitioner.