PRADEEP KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioner has been arrested in connection with FIR No. 195/2022 of Police Station, Nohar, District Hanumangarh for the offences punishable under Ss. 376(2)(N), 354, 354(GHA), 323, 366-A, 384, 34 IPC and Sec. 5-L/6 of POCSO Act, 2012. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) The incident as alleged in FIR started about three year's ago and then 6 to 7 months got slightly aggravated. Thereafter, the statement under Sec. 164 Cr. P.C., also re-affirm the same. They new each other for the last three years.