GHEESI BAI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned Public Prosecutor submits that complainant-victim has already informed about pendency of the present bail application before this Court, through the SHO concerned.

(2.) In view of aforesaid statements, service of complainant-victim is, therefore, complete.

(3.) This anticipatory bail application has been filed by the petitioner apprehending her arrest in connection with FIR No.180/2022, Police Station Parsoli, District Chittorgarh for offences under Ss. 363, 120 B IPC and under Sec. 16/17 of the POCSO Act.