GAJENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard Mr. Govind Ram, father of the petitioner present in person, as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in FIR No.152/2020 of Police Station Chitawa, District Nagaur for the offences punishable under Ss. 363, 366-A, 376(3), 376(2)(N) of IPC and Sec. 5(L)/6 of POCSO Act, 2012. He has preferred this second bail application under Sec. 439 Cr.P.C.

(3.) Learned Public Prosecutor has produced the factual report and as per the same, notice upon the respondent No.2 has been duly served, however, none is appeared on his behalf.