MANVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The prayer made in this application filed under Sec. 439 of the Code of Criminal Procedure (for short "the Code") is for grant of interim bail in connection with crime registered pursuant to First Information Report No.552/2021 of Police Station Hanumangarh Junction, District Hanumangarh in respect of offence(s) punishable under Sec. (s) 363, 366, 376(2)(n), 376(3) of the Indian Penal Code, 1860 and 3/4(2), 5(L)/6 of POCSO Act for a period of 15 days.

(2.) Heard the arguments advanced by learned counsel for the petitioner, learned public prosecutor, learned counsel for the complainant and carefully perused the entire material available in case diary.

(3.) Per contra, learned Public Prosecutor has submitted a factual report and opposed the interim bail application filed by the petitioner.