KISHAN KASHYAP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail applications have been filed by the accusedpetitioners for granting bail under Sec. 439 Cr.P.C. in FIR No.569/2022 registered at Police Station Malpura Gate, Jaipur City (East) for the offence under Ss. 363 IPC and later on during investigation, Ss. 323, 363, 366, 366(A), 342, 376(3) 376(D) (A) & 376(2)(n) IPC and Ss. 3, 4, 5(g), 5(l) & 6 of the Protection of Children from Sexual Offences Act, 2012 were added.

(2.) The victim-prosecutrix has been informed about the present bail application but no one is appearing on her behalf.

(3.) Learned counsel for the accused-petitioners submitted that the prosecutrix is 16 years of age and the present accused-petitioners are 19 years of age.