SINGARA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.83/2023 registered at Police Station Raisinghnagar, District Sri Ganganagar, for offences under Ss. 3(a)(c) read with 5(N)/6 of the POCSO Act in alternative Sec. 375(a)(c) read with Sec. 376(A)(B) IPC and Sec. 5(M)/6 POCSO Act in alternative Sec. 376(2)(F) IPC.

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

(3.) Learned counsel for the petitioner submitted that the petitioner has been falsely implicated in the present case. Learned counsel submitted that as per prosecution, minor prosecutrix has been adopted by one Kashmiro, wife of Boota Singh. It was submitted that Kashmiro on 31/3/2023, at about 1-1:30pm, heard the prosecutrix crying in a field, upon which, she rushed to the spot and found that the present petitioner is committing sexual assault upon the minor prosecutrix.