PRAVEEN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this bail application under Sec. 439 of Cr.P.C.

(2.) F.I.R. No. 667/2022 was registered at Police Station Udhyog Nagar, District Sikar for offences under Ss. 354D, 306 of IPC and under Sec. 11/12 of POCSO Act. Later on, police filed charge-sheet for offences under Ss. 452, 363, 342, 354(B), 354(D), 305 of IPC and Ss. 7/8, 11/12 of POCSO Act and under Sec. 84 of Juvenile Justice Act.

(3.) It is contended by Counsel for the petitioner that the accused-petitioner has falsely been implicated in this case. Counsel for the petitioner submits that petitioner and deceased were friends and they were having good relations with each other. He further submits that ingredients of Sec. 107 of IPC are not visible in this case and no case under Sec. 305 of IPC is made out. He further submits that petitioner is in custody since 8/12/2022 and charge-sheet has been filed and trial will take considerable time.