AMIT KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.89/2022 of Police Station Bhanipura, District Churu for the offence punishable under Ss. 363, 366(A), 376(2)(N), 376(3), 193/34 IPC and Sec. 5(L)/6 of POCSO Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned Public Prosecutor has vehemently opposed the bail application.