NARESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Notice upon respondent No.2 has been served through the SHO concerned. However, no one appeared on her behalf despite service.

(2.) 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.41/2023, registered at Police Station Lohariya, District Banswara, for offences under Ss. 363, 366, 376(2)(n) and 376(3) IPC and Sec. 5(L)/6 of the POCSO Act.

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