MAHENDRA 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.78/2022 of Police Station Diver, District Rajsamand for the offences punishable under Ss. 323 and 376 IPC and Sec. 3/4 of POCSO Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner submits that the age of the prosecutrix is above 16 years and the age of the petitioner is 21 years.