VISHNU KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail applications have been filed under Sec. 439 Cr.P.C. The petitioners have been arrested in connection with F.I.R. No.78/2022, registered at Police Station Pratapnagar, District Bhilwara, for the offences punishable under Ss. 376(2)(L) IPC and Sec. 5(J)(2)/6, 5(K)(G)/6 of the POCSO Act.

(2.) Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.

(3.) As per prosecution, the prosecutrix who is deaf and dumb was subjected to sexual assault- rape by the present petitioners at Mataji ka Kheda in the early morning near a pond. The police after investigation arrested the petitioners in connection with the alleged crime and filed charge sheet against them for offences under Sec. 376(2)(L) IPC and Sec. 5(J)(2)/6, 5(K)(G)/6 of the POCSO Act.