MAYARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.185/2022, Police Station Sultanpur, Distt. Kota Rural for the offence under Ss. 363, 366, 344, 376(2)(n) of IPC and Sec. 5(th) read with Sec. 6 of the POCSO Act.

(2.) Learned counsel for the petitioner submits that the prosecutrix has been examined before the trial court as PW-1 and she has been declared hostile. There is no other evidence against the petitioner to connect him with the alleged crime. The petitioner is in judicial custody and the trial of the case will take sufficient long time. Therefore, the benefit of bail may be granted to the accused-petitioner.

(3.) Learned Public Prosecutor has opposed the bail application.